SAI JAYAKANTH BHARATHI Vs. R KASIRAJ

JUDGEMENT

(1.) This Civil Revision Petition filed by the petitioners is against the order rejecting the petitioners' application under Order 16 Rule 1(2) C.P.C., wherein the petitioners herein had sought for summoning four Revenue and Registration Authorities and the vendors of the parties.

(2.) Learned counsel appearing for the petitioners submitted that the respondents herein have claimed to have obtained patta transferred in their names through the order passed by the Sub Collector and the said order reveals that the original owners have sold the major portion of the suit properties by forming lay outs. They have also sold parts of the suit properties as house sites.

(3.) According to the learned counsel for the petitioners, the fact that the Sub Collector had cancelled the patta could be established only by summoning the concerned Sub Collector. He would further submit that Survey Nos.145/4 and 145/7 were merged by the Revenue Authorities and taking advantage of the merger, the vendors had created sale deeds and therefore, to substantiate this aspect also, the summoning of the Revenue Authorities is required.