LAKE VIEW TOURISM CORPORATION Vs. CHANDRAKALA

JUDGEMENT

(1.) The Petitioner who is Defendant No.4 in O.S.No.1246/2013 is before this Court seeking for the following reliefs:

(2.) Respondent No.1 had filed the suit in O.S.No.1246/2013 seeking for declaration that the alleged Agreement of Sale dtd. 19/4/1990, the Power of Attorney dtd. 19/4/1990 and the Sale Deed dtd. 29/4/1997 are invalid, non-est, illegal, and not binding on the Plaintiff.

(3.) In the said suit, Defendant No.4, having entered appearance, filed his written statement as also an application under Order VII Rule 11 (a) (d) of the Code of Civil Procedure Code, 1908, seeking rejection of the plaint, firstly, on the ground that the Sale Deed, which had been executed on 19/4/1990, constituted a constructed notice to all the family members, the suit having been filed in the year 2013, is barred by limitation.