D. SHANTHI Vs. C. RAJMOHAN

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the order passed by the learned District Munsiff cum Judicial Magistrate Court, Madhavaram, in I.A.No.180 of 2020 in O.S.No.95 of 2020, dated 16.10.2020.

(2.) The plaintiff in the suit O.S.No.95 of 2020, is the revision petitioner herein.

(3.) The revision petitioner has filed a suit in O.S.No.95 of 2020 before the learned District Munsif Court, Madhavaram for permanent injunction and at the time of filing of the suit, she had filed an interlocutory application under Order II Rule 2 of CPC in I.A.No. 180 of 2020 before the learned District Court at Madhavaram, seeking permission of the Court to grant leave to file a separate suit in the very same cause of action viz., to set aside the alleged sale deed in favour of the defendant. In the said IA, the defendant/respondent had filed counter and after enquiry, the petition was dismissed and hence, the Civil Revision Petition.