C. JAWAHAR APPASAMY Vs. A.VANCHI CHIDAMBARA BHARATHI

JUDGEMENT

(1.) This Civil Revision Petition has been filed by the petitioner to struck down the order of the District Munsif court, Sankarankoil, dtd. 7/3/2011, ordering to take on file the subject matter in O.S.No.96 of 2011.

(2.) The brief facts of the plaintiff's case is that the 1st respondent/plaintiff has filed a suit in O.S.No.96 of 2011 for permanent injunction against the defendants and for declaration as the two sale deeds, dtd. 26/12/2008, executed by the 1st defendant in favour of the 2nd defendant are not binding the plaintiff. The 2nd defendant by way of the said two sale deeds has claimed title over the suit properties.

(3.) The learned counsel appearing for the petitioner submitted that the suit is barred by limitation and it can be instituted only in the name of the concern and not in the name of an individual. Hence, he prays to struck down the order of the District Munsif, Sankarankoil, dtd. 7/3/2011, ordering to take on file the subject matter as O.S.No.96 of 2011.