UNION OF INDIA Vs. GNANDRUM ENTERPRISES

JUDGEMENT

(1.) The applicants/original defendant Nos.1 and 2 preferred present revision challenging the impugned order dtd. 29/01/2018 passed in Regular Civil Suit No.101/2017/A whereby an application filed under Order 7 Rule 11 of CPC was rejected.

(2.) Heard learned Counsel Shri Pavithran with Shri Samuel Abraham for the applicant and Shri Balkrishna Sardessai, for respondent Nos.1 and 2.

(3.) In nutshell, respondent Nos.1 and 2/plaintiffs filed civil suit against the present applicant and others claiming a declaration that the judgment and decree be passed declaring committal of fraud on the plaintiffs by defendant Nos.1 to 5, to declare Sale Deed dtd. 26/02/2014 and all actions thereunder as null and void and absolve the plaintiff from all consequences/liability and direct the defendants jointly and severally to pay cash credit amount, along with other reliefs.