C G RAJENDRAN Vs. M SENTHILKUMAR

JUDGEMENT

(1.) THE above revision petition has been filed against the order in I. A. No. 16017 of 1998 in O. S. No. 6278 of 1997 on the file of VIII Assistant City Civil Court , Madras , dismissing the application filed under Order 7 Rule 11 (d) read with Section 151 of Code of Civil Procedure, praying the Court to dismiss the suit.

(2.) THE respondent/plaintiff filed the suit in O. S. No. 6278 of 1997 against the petitioner herein and two others praying the Court to declare that the sale deed executed by the petitioner herein (first defendant)in favour of defendants 2 and 3 dated 25. 7. 1997 at S. R. O. , Ashoknagar, Madras, registered as document Nos. 1125 and 1126 of 1997 as null and void and not binding upon the plaintiff and for permanent injunction restraining the petitioner herein and other defendants from in any way dealing with the property morefully described in plaint'a'schedule either by way of alienation or by encumbering and also for permanent injunction restraining the petitioner herein from in any way alienating and encumbering the property morefully described in plaint'b'schedule and for other reliefs.

(3.) THE trial Court dismissed the petition holding that the respondent/plaintiff would succeed if he is able to prove that he was validly adopted by the petitioner and his wife way back in the year 1976.