M. PERUMAL Vs. VIJAYAKUMARI

JUDGEMENT

(1.) The defendants are the revision petitioners before this Court, challenging the order passed in I.A.No.182 of 2011 in O.S.No.1 of 2010 dated 31.10.2011, on the file of the Principal District Munsif, Vandavasi.

(2.) The case of the plaintiffs is that the suit filed by the plaintiffs against the defendants for declaration and for permanent injunction. After filing the written statement, this petitioners/defendants have filed the present I.A.No.182 of 2011 under Order 7, Rule 11 (1) of Civil Procedure Code for rejecting the plaint on the ground of no cause of action.

(3.) The case of the petitioners/defendants is that the first defendant's father Munusamy Gounder, who was the sole and absolute owner of the property of Nanja land comprised in S.No.121/1, measuring to an extent of 25 cents, situated at T. Thangal Village, Agarakorakottai Madura, Thellar Sub-Division, Vandavasi Taluk, Tiruvannamalai District.