JOSEPH AROKIADOS Vs. P PRADEEP

JUDGEMENT

(1.) The present Civil Revision Petition is directed against the order of the learned Additional District and Sessions Judge (Fast Track Court No. 1), Poonamallee dated 17.2.2010 made in I.A. No. 1432/2009 in O.S. No. 124/2009.

(2.) The Defendant in the said Suit is the Petitioner and the Respondent thereon is the Plaintiff. The said Suit has been filed by the Respondent for declaration of his right over the suit property, for possession and for permanent injunction restraining the other side from interfering with his possession over the suit property. In the said Suit, the Petitioner being the Defendant has filed an Application under Order 7, Rule 11, Code of Civil Procedure to reject the Plaint. The said Application came to be dismissed by the learned Trial Judge, which made the Petitioner to approach this Court by filing the present Civil Revision Petitioner.

(3.) Certain admitted facts are set out hereunder: