SMT P LEELARATHINAM Vs. P E SRINIVASAN

JUDGEMENT

(1.) The defendants 7 and 9 in O.S. No. 12823 of 2010 before the learned V Additional Judge, City Civil Court, Chennai are before this Court in this revision. The plaintiffs 1 to 6 in the said suit are the respondents 1 to 6 herein. The defendants 1 to 6, 8 and 10 to 13 in the said suit are the respondents 7 to 17 in this revision.

(2.) The respondents 1 to 6 have laid the said suit for permanent injunction restraining the defendants 7 to 13 therein from alienating or encumbering the suit property in any manner. In the said suit, the petitioners being the defendants 7 and 9 have filed an application under Order 7 Rule 11 CPC to reject the plaint. The said application made in I.A.No. 3409 of 2011 was dismissed by the above referred Court and the present Civil revision is directed against the said order.

(3.) The learned Senior Counsel appearing for the petitioners, ably assisted by the counsel on record contended that