RATHNA NAGARAJ Vs. R.V.RAVI

JUDGEMENT

(1.) This Civil Revision Petition has been filed challenging the docket order passed by the Trial Court, dtd. 26/8/2025, returning the plaint.

(2.) The petitioners herein filed a suit for declaration of title regarding three schedule properties and for recovery of possession. They also prayed for mandatory injunction to fix compensation amount, required to be paid by either party, based on the value of construction assessed by the Panel engineer. The plaint was returned by the court below on 23/7/2025, raising the following objections.

(3.) Thereafter, the petitioners re-presented the returned plaint on 28/7/2025, giving their explanation, which reads as follows. Suit returned on 23/7/2025 Attended and resubmitted on 28/7/2025.