SREE MAHAVEER FUND PRIVATE LIMITED Vs. THAMARAI SELVI

JUDGEMENT

(1.) The Civil Revision Petitions are filed against the fair and decretal order dated 21.04.2014 made in I.A.Nos.123 to 125 of 2011 in O.S.Nos.260 to 262 of 2010 respectively, on the file of the Subordinate Court, Tambaram.

(2.) The issues in all the three Civil Revision Petitions are one and the same and therefore, they are disposed of by this common order.

(3.) The petitioner is plaintiff and respondents are the defendants in O.S.Nos.260 to 262 of 2010 respectively, on the file of the Subordinate Court, Tambaram. The petitioner filed said suits for declaration, recovery of possession, mandatory injunction directing the respondents to remove unauthorised construction put up on the suit property and for permanent injunction. According to the petitioner, he is the owner of the property having purchased the same by the sale deed dated 18.07.1968 and the respondents have trespassed into the suit property in S.No.140/3, Madipakkam and put up unauthorised construction. The respondents filed written statement and are contesting their respective suits. The respondents filed I.A.Nos.123 to 125 of 2011 in O.S.Nos.260 to 262 of 2010 under Section 12(1) of the Tamil Nadu Court Fees and Suit Valuation Act, 1955, to decide whether the Court has got pecuniary jurisdiction to try the suits.