S.MANIKANDAN Vs. RACHEL FLOWRENCE LIGHTINGALE

JUDGEMENT

(1.) The instant Revision has been filed challenging the order dated 28.01.2013 passed in I.A.No.748 of 2012 in O.S.No.195 of 2010 by the learned District Munsif, Tambaram. Brief facts leading in the instant Revision are as follows:-

(2.) The petitioners are defendant Nos.2 to 6 in the suit in O.S.No.195 of 2010 filed by the respondents. The respondents filed the suit in O.S.No.195 of 2010 before the Court of District Munsif at Tambaram, seeking for a declaration that sale deeds executed in favour of the petitioners by the first defendant in the suit, is null and void and they have also sought for consequential injunction restraining the petitioners as well as the first defendant in the suit from further encumbering the suit schedule property.

(3.) During the pendency of the suit, the petitioners filed I.A.No.748 of 2012 under Order VII Rule 11 C.P.C., to reject the plaint filed by the respondents in O.S.No.195 of 2010 on the following grounds:-