N MOHAN Vs. P GOVINDASAMI

JUDGEMENT

(1.) The order under challenge in the present Civil Revision Petition is rejection of the petitioner-s application filed under Order 7 Rule 11 of the Civil Procedure Code, to reject the plaint in O.S.No.503 of 2016 on the file of the learned Principal District Munsif, Alandur, filed under Order 7 Rule 1 r/w. Section 6 of the Specific Relief Act, 1963.

(2.) Heard Mr.V.Raghavachari, learned counsel for the petitioner and Mr.G.Ilamurugu, learned counsel appearing on behalf of the respondents 1 and 2.

(3.) The petitioner herein is the first defendant in the suit filed by the respondents 1 and 2 herein, seeking for the reliefs of declaration to declare the Sale Deed dated 16.11.1998 executed in favour of the first defendant as null and void and consequently, declare the plaintiffs/respondents herein as absolute owners of the suit property. The plaintiffs had also sought for the relief of mandatory injunction, to remove the alleged encroachment; to demolish the existing structure in the suit property; and to deliver vacant possession and also for consequential permanent injunction.