K SANTHANALAKSHMI Vs. SARAVANAN

JUDGEMENT

(1.) The fourth Defendant in O.S. No. 140 of 2009 on the file of the Sub Court, Ranipet, who is also the fourth Respondent in I.A. No. 315 of 2009, has filed the above Civil Revision Petition under Article 227 of the Constitution of India, being aggrieved by the order of exparte injunction granted therein and to struck off the plaint in O.S. No. 140 of 2009.

(2.) The brief facts, which are necessary for the disposal of the above Civil Revision Petition, are set out below:

(3.) In the said suit, a written statement was filed by the third Defendant, Saravanan, which was adopted by the fifth Defendant, Sumathi, who are Respondents 1 and 2 herein. In the said written statement, it was pleaded by them that the suit property is their ancestral property and they are having half share therein and they were minors at the time of the alleged alienation and the alienation is not for the benefit and the interest of the minors and the delivery of possession under the sale deed was disputed and they claimed to be in possession of the suit property.