B. RENUSHREE Vs. G. KARTHIKEYAN

JUDGEMENT

(1.) This Civil Revision Petition seeks to strike off the Plaint in O.S. No.130 of 2020 on the file of the learned I Additional District Court at Erode. The Civil Revision Petitioner is the First Defendant in the Suit.

(2.) O.S. No.130 of 2020 has been presented for the following reliefs:

(3.) The Civil Revision Petitioner-B. Ranushree had purchased the Suit Schedule mentioned property by way of a registered Sale Deed in Document No.513 of 2004 on the file of the Sub-Registrar, Erode. On the very day, she executed a Power of Attorney in favour of her father one T.N. Balakrishna Mudaliar. The said T.N. Balakrishna Mudaliar alienated the property in favour of one V. Vairavel and V. Sivagami by way of a registered Sale Deed on 15/6/2009. On coming to know about the sale, B. Renushree issued a Notice to her father-T.N. Balakrishna Mudaliar, the Purchasers, V. Vairavel and V. Sivagami, the Joint Sub-Registrar, Erode and the Document Writer R. Suriyamoorthy. This Notice was issued on 20/10/2009. Immediately, V. Vairavel and V. Sivagami issued a reply on 22/10/2009. Soon thereafter, they presented O.S. No.262 of 2009 on the file of the District Court at Erode. This Suit sought for a declaration that they are the Owners of the property and for Permanent Injunction restraining the Civil Revision Petitioner-B. Renushree, her Power Agent-T.N. Balakrishna Mudaliar, her Husband Tamiliniyan, and her new Power Agent-S. Suriyamoorthy from interfering with the peaceful possession and enjoyment of the property.