RAJENDRAN AND ANOTHER Vs. ETTAMMAL AND OTHERS

JUDGEMENT

(1.) The issues and parties involved in both the Civil Revision petitions are interlinked. Therefore, these petitions are disposed of by this common order.

(2.) The petitioners are the defendants 1 and 2, respondents 1 to 4 are the plaintiffs and respondents 5 and 6 are the defendants 3 and 4 in O.S.No.453 of 2013 on the file of District Munsif Court, Namakkal. The respondents 1 to 4 filed the above suit against the petitioners and respondents 5 and 6 for declaration that the entire suit property belongs to them and petitioners have no right or interest in the suit properties and for permanent injunction restraining the petitioners from interfering with their peaceful possession and enjoyment of the suit property and restraining the respondents 5 and 6 from disconnecting the electricity service connection based on the petition given by the petitioners contrary to the Electricity Board Rules.

(3.) The petitioners filed I.A.No.1368 of 2013 under Order VII Rule 11 (d) CPC to reject the plaint on the ground of suppression of material facts and particulars on the ground that suit is barred by limitation. According to the petitioners-