G.PARTHIBAN Vs. LOURDHUMARIANATHAN

JUDGEMENT

(1.) This Civil Revision Petition has been filed taking advantage of Article 227 of the Constitution of India, to strike off E.A. No.90 of 2020 filed in R.C.E.P. No. 8 of 2002 in H.R.C.O.P. No. 37 of 2001, now pending on the file of the Principal District Munsif, Puducherry. An examination o f the background facts would be instructive:-

(2.) O.S. No. 803 of 1982 was filed in the II Additional District Munsif Court by St. Xavier Industries, represented by its partners, D. Gnanaraj and D. Pushparaj against Kamalambal, Kannan and Annamalai Gramani, seeking declaration of title to the suit schedule property and for recovery of rent and for costs.

(3.) The property had been described as "\acant land measuring North-South 21 feet, East-West 36feet, in PattaNn. 1396,R.S. No. 131/2, in Muhutma Gandhi Road, Rangavilas dhottam, dhevarayapet, Pondicherry, on the West ng Gandhi Road, ng die EasV ng I he Road in Raugavilas Thottam, on the South of Saint Xavier Industries Aluminium Factory and on the North ofMurugesn Plot. "