KARPAGAM Vs. S. RAVICHANDRAN

JUDGEMENT

(1.) The 13th defendant in the suit is the revision petitioner herein.

(2.) The first respondent has filed a suit in O.S.No.4 of 2020 for the relief of declaration of title and to declare the Sale Deed dated 21.10.1994, 28.05.2001 and the Settlement Deed dated 26.03.2013 are null and void.

(3.) Pending suit, he has filed I.A.No.3 of 2020 for appointment of Advocate Commissioner to note down the physical feature under Order 26 Rule 9 C.P.C. I.A is pending for final disposal as could be seen from the docket sheet produced.