COASTAL GUJARATH POWERJEN PRIVATE LIMITED Vs. LAKSHMANAN

JUDGEMENT

(1.) This Civil Revision Petition has been filed assailing the order passed by the learned Principal District Munsif Court, Thoothukudi in I.A.No.2133 of 2014 in O.S.No.108 of 2014. I.A.No.2133 of 2014 was filed by the 10th defendant under Order VII, Rule 11 (d) of the Code of Civil Procedure, 1908, seeking to reject the plaint. For the sake of convenience, the parties herein are referred to as arrayed in I.A.No.2133 of 2014 in O.S.No.108 of 2014.

(2.) The suit in O.S.No.108 of 2014 was filed by one A.Lakshmanan as against 20 defendants, of which M/s.Coastal Gujarat Powerjen Private Limited is the 10th defendant. The suit is one for declaration and injunction. The declaration sought for is to declare the sale deed dtd. 12/7/2007, registered as document No.2314/2007 in the name of the 10th defendant as null and void. The 10th defendant had filed I.A.No.2133 of 2014 seeking to reject the plaint in O.S.No.108 of 2014 for the reason that the same is barred by limitation.

(3.) This case came up for hearing before me on 24/2/2023, 3/3/2023, 30/3/2023, 18/4/2023 and 26/4/2023. The learned Counsel for the petitioner was present in all those hearings. However, there was no representation for the respondents in all those five hearings. This Court heard the submissions of petitioner on 24/2/2023 and 3/3/2023. Despite several chances given, the learned Counsel for the respondents 1 to 17 did not turn up. Hence, this Court reserved orders in this petition on 26/4/2023.