T. V. SHATHISH Vs. G. R. SHEKAR

JUDGEMENT

(1.) This Civil Revision Petition has been preferred challenging the docket order of the learned I Assistant Judge, City Civil Court, Chennai dtd. 24/2/2022 made in O.S.Sr.No.2291 of 2022.

(2.) The revision petitioner is the plaintiff, who has presented the plaint for seeking the relief of Permanent Injunction restraining the defendants1 and 2 from alienating and encumbering the suit property in favour of the third parties. The said plaint was rejected as not maintainable. Aggrieved over the said order, the plaintiff has filed this Civil Revision Petition.

(3.) Learned counsel for the revision petitioner submitted that the plaintiff and the defendants had entered into a Joint Venture agreement for developing and promoting the suit property by way of building residential apartments. During the course of executing the project, the defendants have attempted to approach some other builders, violating the terms of contract and also attempted to sell the property in favour of the third parties. Since, the plaintiff has cause of action against the defendants to restrain them from alienating the suit property, he has filed the suit for permanent injunction.