E YESODAMMAL Vs. E GOVINDAN

JUDGEMENT

(1.) HEARD the submissions made on either side.

(2.) THE defendant aggrieved by the dismissal of the petition filed by him under Order 7, Rule 11 of C.P.C. to reject the plaint, has preferred the present Revision Petition.

(3.) THE petitioner/defendant resisted such a plea emanated form the plaintiff. THE petitioner/defendant contends that she is the absolute owner of the suit property. It is further contended that as per Section 4 of the Benami Transaction (Prohibition) Act, 1988 the respondent/plaintiff is debarred from filing a Suit making a claim over the property which was allegedly held benami in the name of his mother.