B.S.GARG Vs. R.MEENA SUNDAR

JUDGEMENT

(1.) C.R.P.(Pd) No.3528/2015 and C.R.P.(PD) No.3529/2015 have been filed by B.S.Garg, the first defendant in O.S.No.9417/2011 on the file of the XVI Assistant Judge, City Civil Court, Chennai challenging the common order and final orders of the said court dated 16.06.2015 made in I.A.Nos.12876/2012 and 12877/2012 in the said suit.

(2.) Notice before admission was issued and the respondents have entered appearance through counsel. The arguments advanced by Mr.S.R.Raghunathan, learned counsel for the petitioner in both the revisions, by Mr.V.Lakshminarayanan, learned counsel for the first respondent and by Mr.P.Vasanthakumar, learned counsel for the respondents 2 to 5 in both the civil revision petitions were heard. The certified copy of the common order and certified copies of the final orders passed in I.A.No.12876/2012 and 12877/2012 in O.S.No.9417/2011 on the file of the XVI Assistant Judge, City Civil Court, Chennai and copies of the other documents produced in the form of typed set of papers and also the grounds of revision were perused.

(3.) The first respondent in the civil revision petitions by name Mrs.R.Meena Sundar filed the above said suit O.S.No.9417/2011 against the revision petitioner and respondents 2 to 5 for a declaration declaring the sale deed dated 01.07.2011 registered as document No.2286/2011 on the file of the Sub Registrar, Royapuram in respect of a vacant site bearing plot No.12(part), 13(part) and 14(part) bearing old door No.349, which was changed into door No.118 and new door No.385, Tiruvottiyur High Road, Tondiarpet, Chennai - 600 081 measuring an extent of 4713 sq.ft. to be sham and nominal and null and void and not binding on him, and for a consequential permanent injunction restraining the respondents 2 to 5 from alienating or encumbering the same to third parties or putting up any construction over the same.