RANI Vs. VESAIYAN AND ORS.

JUDGEMENT

(1.) This Memorandum of Civil Revision has been directed against the order rejecting the Plaint, dated 17.12.2013 and made in an unnumbered Suit on the file of the learned District Munsif at Harur. The Revision Petitioner herein is the Plaintiff in the unnumbered Suit whereas the Respondents 1 to 5 are the Defendants 1 to 5 therein.

(2.) The Revision Petitioner seems to have filed the above unnumbered Suit on the file of the learned District Munsif, Harur as against the Respondents herein seeking the relief of permanent injunction restraining the Respondents/Defendants not to evict her from the Suit property against law.

(3.) When the Suit came to be numbered on 17.12.2003, the learned District Munsif, Harur has rejected the Plaint on the ground that the Civil Court does not have jurisdiction to entertain the Suit as it is barred by the provisions of Section 14 of the Tamil Nadu Encroachment Act, 1905, amended by Act 1 of 1996.