S. BASKARAN Vs. G. KANAGARAJ

JUDGEMENT

(1.) The instant Civil Revision Petition has been filed challenging the order dated 11.04.2014 passed by the first Additional District Judge, Tiruvallur in I.A. No. 63 of 2013 in O.S. No. 1 of 2012 Brief facts leading to the filing of the instant Civil Revision Petition filed under Article 227 of the Constitution of India.

(2.) The petitioner is the plaintiff in the suit and the respondents are the defendants. The petitioner originally filed the suit O.S. No. 23 of 2009 against the respondents before the Sub Court, Tiruvallur and subsequently due to the change of pecuniary jurisdiction, the suit was transferred to the file of the I Additional District Court, Tiruvallur and re-numbered as O.S. No. 1 of 2012. The said suit was filed against the respondents for (a) Declaration to declare that the petitioner / plaintiff is the absolute owner of the suit schedule property; (b) Declaration that the alleged sale deed dated 19.04.2007 registered as document No. 7848 of 2007 on the file of the Sub Registrar, Tiruvallur as null and void and (c) for a permanent injunction restraining the 3rd respondent / 3rd defendant from alienating or encumbering the suit schedule property.

(3.) A written statement was also filed by all the respondents / defendants in the suit. Issues were also framed by the Trial Court and thereafter, trial also got commenced. In the midst of trial, I.A. No. 63 of 2013 was filed by the respondents 1 and 2 seeking leave of the Court for receipt of the following documents :