R.RADHAKRISHNAN Vs. BARATHAN

JUDGEMENT

(1.) These Civil Revision Petitions are directed against the orders

(2.) The plaintiff in the suit in OS.No.28/2010 on the file of the learned I Additional District Munsif Judge, Puducherry, is the revision petitioner herein in all the above Civil Revision Petitions.

(3.) The revision petitioner filed the suit in OS.NO.28/2010 before the learned I Additional District Munsif Judge, Puducherry, for a declaration that the Sale Deed dtd. 11/4/1988 executed in favour of the 1st defendant's father regarding fifth item of suit 'A' Schedule property and registered on 26/4/1988, is null and void and not binding on the plaintiff. The suit is also for a declaration to declare yet another Sale Deed dtd. 31/3/1995 executed by the 1st defendant and his father in favour of the 2nd defendant as null and void and not binding on the plaintiff. As against defendants 5 and 6 in the suit, the prayer was to make necessary entries in the Revenue Records consequent to the prayer, declaring the Sale Deeds as null and void.