MR. A. SRIDHARAN Vs. A. RAJAGOPALAN AND OTHERS

JUDGEMENT

(1.) The Civil Revision Petition has been filed by the petitioner against the fair and decretal order dated 22.02.2018 passed in I.A. No. 141 of 2016 in O.S. No. 164 of 2013 by the learned Principal District Judge, Thiruvellore.

(2.) The petitioner herein is the 1st defendant and the respondents herein are the plaintiff and defendants 2 to 4 in the suit filed in O.S. No. 164 of 2013.

(3.) The brief facts of the case are as follows: The first respondent/plaintiff filed a suit in O.S. No. 164 of 2013 against the petitioner and respondents 2 to 4 seeking for declaration that the first respondent/plaintiff continued to be the owner with title and possession and for consequential injunction restraining the defendants from in any manner interfering with the plaintiff's peaceful and enjoyment of the plaint schedule properties on the file of the District Court, Thiruvallur. Pending the suit, the petitioner/1st defendant filed I.A. No. 141 of 2016 under Order 7, Rule 11(a) and (d) of CPC to reject the plaint and the same was dismissed on 22.02.2018. Feeling aggrieved by the said order, the present civil revision petition has been filed.