U. SHOBAN KUMAR Vs. A. KARUNAKARAN

JUDGEMENT

(1.) This Civil Revision Petition is filed, to set aside the Order, dtd. 10/2/2023 made in un-numbered Suit, bearing O.S.SR. No.27000 of 2022, on the file of I Additional City Civil Court, Chennai, and consequently, direct the Suit to be taken on file and proceeded with, in accordance with law.

(2.) Brief facts in a nutshell are as follows:

(3.) Learned Counsel for the Petitioner has submitted that the Petitioner has not filed the Suit for Recovery Of possession or for a Declaration of Title and thereby, the question as to where the property involved in the Specific Performance of Agreement of Sale cannot be looked into.