RM SUBBIAH Vs. S RAMAKRISHNAN

JUDGEMENT

(1.) These revisions were filed seeking to struck off the suits filed by the first respondent herein in O.S. No. 2287 of 2000 pending on the file of the learned VIII Assistant Judge, City Civil Court, Chennai, O.S. No. 4602 of 1989 pending on the file of the learned XVI Assistant Judge, City Civil Court, Chennai and O.S. No. 10307 of 2010 pending on the file of the learned VI Additional Judge, City Civil Court, Chennai.

(2.) The suit in O.S. No. 2287 of 2000 was filed by the first respondent herein for permanent injunction restraining the petitioner herein from alienating or encumbering the suit property.

(3.) The suit in O.S. No. 4602 of 1989 was filed by the first respondent for a declaration that the sale deed dated 14.12.1988, executed by the second respondent in favour of the petitioner is invalid, null and void and not binding on the first respondent herein.