R. ROBERT BRUCE Vs. JEYACHANDRA SEKAR

JUDGEMENT

(1.) The Civil Revision Petition is filed against the memo D1 in O.S.No.129 of 2010, dated 08.04.2014 on the file of the Sub Court Padmanabhapuram.

(2.) The revision petitioner herein is the first defendant in O.S.No.129 of 2010 on the file of the Sub Court, Padmanabhapuram, whereas the respondent herein is the plaintiff.

(3.) The respondent filed O.S.No.72 of 2007 for declaration that judgment and decree passed in O.S.No.148 of 2005 on the file of Additional District Munsif Court, Padmanabhapuram and the decree and judgment in A.S.No.74 of 2005 of Sub Court, Padmanabhapuram, affecting the right of the plaintiff over the plaint schedule property is null and void and unenforceable and for other reliefs. The suit is filed against the petitioner herein and one R.Raja Jeyasekar.