SHANTHA DEVI Vs. D.PURUSHOTHAMAN

JUDGEMENT

(1.) This Civil Revision Petitioner has been field by the 11th and 12th defendants in O.S.No. 250 of 2018 now pending on the file of the Sub Court, Tambaram, questioning the order dated 29.10.2020 passed in I.A.No. 94 of 2019.

(2.) The said Interlocutory Application in I.A.No. 94 of 2019 had been filed by the revision petitioners herein under Order VII Rule 11 of the Code of Civil Procedure seeking to reject the plaint in O.S.No. 250 of 2018. That application came to be dismissed by order dated 29.10.2020.

(3.) O.S.No. 250 of 2018 had been filed by the first respondent against 14 defendants seeking a Judgment and Decree in the nature of preliminary decree for partition in 'A' schedule property and allotting 5/90th share to the plaintiff and for a final decree with respect to the same and for declaration that a release deed dated 11.06.2014 registered as document No. 5175/14 in the office of the Sub Registrar, Pallavaram, as null and void and not binding on the plaintiff and for a declaration that a settlement deed dated 10.02.2017 registered as Document No. 929 of 2017 in the office of the Sib Registrar, Pallavaram, executed by the 11th defendant in favour of the 12th defendant as null and void and not binding on the plaintiff and for a permanent injunction restraining the 11 th and 12th defendants from alienating or encumbering 'A' schedule property and for costs of the suit.