RAJASHEKAR Vs. BASAVARAJ

JUDGEMENT

(1.) This Civil Revision Petition is filed by the petitioners/defendants, aggrieved by the order dtd. 19/9/2022 passed in O.S.No.148/2016 on the file of the Civil Judge and JMFC, Savanur (hereinafter referred to as 'the Trial Court').

(2.) The aforesaid order came to be passed on an application (I.A.No.VII) filed by the petitioners/defendants under Order VII Rule 11 of CPC for rejection of plaint in O.S.No.148/2016, on the premise of suit having barred by law of limitation.

(3.) The aforesaid suit in O.S.No.148/2016 was filed by the respondent/plaintiff seeking relief of declaration of his owner over the suit property by virtue of registered gift deed dtd. 14/4/1966 and consequently relief of permanent injunction restraining the defendants from interfering with the peaceful possession of the suit property by the plaintiff.