G. VICTOR JESUDOSS Vs. G. GANANABARATHIDASAN

JUDGEMENT

(1.) The present Civil Revision Petition is directed against the order dated 11.02.2020 in I.A.No. 1 of 2019 in O.S.No. 125 of 2016, which suit is pending before the Principal Sub Court at Chengalpattu.

(2.) The suit had been filed by Mrs. P.C. Sasimala, wife of Mr.G.Victor Jesudoss against two defendants (1) Mr. G.Gnanabarathidasan and (2) Mrs. Pandiselvi. The relief sought in the suit was for a declaration that the Power of Attorney dated 25.10.1996 executed by the husband of the plaintiff in favour of the first defendant is null and void and for a declaration that an agreement of sale deed dated 25.10.1996 also executed by the first defendant as power agent of the husband of the plaintiff in favour of the second defendant is null and void and for a declaration that a sale deed dated 22.10.1999 executed by the first defendant in favour of the second defendant is null and void and for permanent injunction restraining the second defendant from dealing with the said property and for costs.

(3.) Trial has not yet commenced. It may therefore not be proper on my part to go deeply into the merits of the claims raised in the plaint.