AMARAVATHY Vs. RAJENDRA RAJA

JUDGEMENT

(1.) These Civil Revision Petitions came to be posted before this Court on being specially ordered by the Hon'ble Chief Justice vide order dated 6.8.2012. The Petitioner in all the Civil Revision Petitions is the same person, i.e., Amaravathy Cranes and Structural Pvt. Ltd., represented by its Director. These Civil Revision Petitions are filed under Article 227 of the Constitution of India seeking strike off the Plaint in O.S. Nos. 367 to 371, 397 to 410, 421 to 430 & 435 to 444 of 2011 on the file of the District Munsif Court, Ambattur. The C.R.Ps. are yet to be admitted.

(2.) The Suits were filed by the First Respondent/Plaintiff before the learned District Munsif, Ambattur seeking for a declaration to declare the 39 Sale Deeds executed by the Revision Petitioner and the Second Respondent and registered at the Sub-Registrar Office, Poonamallee as null and void. The Sale Deeds were related to the year 1965.

(3.) Heard Mr. N. Jothi, learned Counsel for Mr. N. Manokaran, learned Counsel appearing for the Petitioner. The contention of the Petitioner was that the lands to an extent of 1743 acres in Morai Village were taken over by the District Collector of the Chengalpattu District under Rule 75-A(1) of the Defence of India Rules during the Second World War vide proceedings, dated 26.10.1944. After the end of the World War-II, lands were derequisitioned to the respective land owners. Since the land use pattern was considerably changed, the land owners had decided to sell the lands. Accordingly, the Petitioner had purchased the properties from the respective land owners under 39 Sale Deeds in the year 1965. The Petitioner-Company purchased a vast extent of agricultural punja lands comprised in different survey numbers in Morai village by virtue of Sale Deeds. It was claimed that ever since the purchase, the Company was in possession and enjoyment being its absolute owner.