V.SEEMA Vs. K.SENTHILNATHAN

JUDGEMENT

(1.) The revision has been filed to strike off the plaint in O.S. No.212 of 2023 on the file of the Additional District and Sessions Judge II, Poonamallee.

(2.) I have heard Mr.M.Sricharan Rangarajan, learned Senior Counsel for Mr.Amogh Simha, learned counsel for the revision petitioner and Mr.M.Venkatakrishnan, learned counsel for the respondents 1 & 2.

(3.) Mr.M.Sricharan Rangarajan, learned Senior Counsel appearing for the revision petitioner, who is the first defendant in O.S.No. 212 of 2023 would contend that the plaintiff's sale deed has already been cancelled under Sec. 77-A of the Registration Act, 1908 and therefore, there is no cause of action for filing the suit based on the said registered sale deed in favour of the plaintiff.