P.SANTHI Vs. B.MALA

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order dtd. 23/1/2019 made in IA.No.9578/2018 in OS.No.675/2017 by the learned XV Assistant Judge, City Civil Court, Chennai.

(2.) The revision petitioner is the plaintiff in the suit in OS.No.675/2017 filed before the learned XV Assistant Judge, City Civil Court, Chennai and the said suit is filed for a declaration that the Settlement Deed dtd. 27/4/2016 executed by the 2nd defendant in favour of the 1st defendant is null and void and not binding on the plaintiff. The consequential prayer was to grant permanent injunction restraining the defendants and their men from in any manner dealing with or encumbering the suit "A" Schedule property adverse to the interest of the revision petitioner/plaintiff.

(3.) During the pendency of the suit, the revision petitioner / plaintiff filed IA.No.9578/2018 to issue subpeona to the Tahsildar, Ayanavaram Taluk, to attend personally or depute any one of the officials to attend the Court and to give oral evidence regarding the genuineness of Ex.Bl-patta.