M. MAGDHUM Vs. M. MOHAMMED SALI

JUDGEMENT

(1.) The defendant is before this Court challenging the order dtd. 23/10/2021 passed by the learned I-Additional District Munsif, Tirunelveli dismissing the petitioner's application for rejecting the plaint filed by the plaintiff in I.A.No.1 of 2019 in O.S.No.146 of 2016.

(2.) The brief facts, which are essential for disposing of the above Civil Revision Petition, are as follows:-

(3.) The revision petitioner had filed his written statement in which, he would submit that the suit itself was a vexatious one and would contend that the gift settlement deed in favour of the plaintiff was null and void, since his father did not have the authority to execute the gift settlement deed in his name. He would also raise a plea that the Court did not have jurisdiction to hear the suit, since the property in question was a Wakf property, therefore, the matter should go before the Tribunal.