VANAJAKSHI Vs. SYED SULAIMA SAHEB

JUDGEMENT

(1.) This civil revision petition is filed challenging the order passed by the Trial Court, dismissing the application filed by the petitioner, seeking rejection of plaint on the ground of limitation.

(2.) Though notice served on the respondents and their names appear in the cause list, there is no representation for them.

(3.) The respondents herein/plaintiffs filed a suit in O.S.No.54 of 2016 for declaration of title and injunction. They also sought for declaration, declaring the sale deeds executed by the defendants 1 and 2 dtd. 21/1/1988, pursuant to the power deed were null and void and not binding on the plaintiffs.