ANNAM RAMJI Vs. BAJAJ ENTERPRISES

JUDGEMENT

(1.) THIS Revision has been filed by the petitioner against the order of return passed by the learned I Assistant City Civil Judge, Madras dated 24.9.2010 on the plaint filed by him, for bare declaration of the plaintiff's status as sole and absolute owner of the suit schedule property.

(2.) HEARD Mr. M.S. Krishnan, learned senior counsel for the petitioner.

(3.) I have given anxious thoughts to the arguments advanced by the learned senior counsel. On a careful perusal of the averments made in the plaint filed against the defendants, the petitioner/plaintiff had prayed for the following prayer: