SAMI NADAR AND ANOTHER Vs. SELVADOSS AND OTHERS

JUDGEMENT

(1.) This Appeal is filed by the plaintiff is an unnumbered Suit C.F. No. 2889 of 1993 on the file of the learned Subordinate Judge, Kuzhithurai, rejecting the plaint without registering the same under Order VII, Rule 11 of Civil Procedure Code.

(2.) The reason given by the lower Court is that the cause of action for the suit arose on 2-10-1989 and and that the suit has been filed three yeas thereafter and so that the suit is barred by limitation. Before considering the decision rendered by the lower Court, I shall exi. act the prayer as found in the plaint which reads as follows:-

(3.) The first prayer of the plaintiffs is that the plaintiffs may be put in possession of the properties evicting the defendants therefrom. The cause of action para of the plaint reads as follows:-