NOORJAHAN Vs. KANNAN

JUDGEMENT

(1.) This revision petition has been filed invoking the powers of superintendence of this court under Article 227 of the Constitution of India praying that the order of the learned District Munsif, Tiruchengode dated 10.11.2004 made in I.A.No.786/2003 in O.S.No.311/2002 on the file of the said court be set aside.

(2.) Notice before admission was given to the respondent and the respondent is also represented by a counsel.The arguments advanced by Mr.C.Kulanthaivel, learned counsel for the revision petitioner and by Mr.M.S.Palaniswamy, learned counsel for the respondent are heard. The grounds of revision, certified copy of the impugned order and the other documents produced in the form of typed set of papers are also perused.

(3.) The petitioner in the revision petition figured as the plaintiff in O.S.No.311/2002 on the file of the District Munsif, Tiruchengode, in which, she had prayed for a declaration that the sale deed executed by her in favour of the defendant/respondent herein on 20.09.2000 and registered as Document No.1077/2000 on the file of the Sub Registrar, Pallipalayam was null and void. She had also prayed for a permanent injunction against the respondent not to disturb her alleged possession and enjoyment of the suit property.