NALLA RAJI REDDY Vs. VENKATANANTHA CHARY

JUDGEMENT

(1.) THIS revision is preferred by the plaintiff, whose plaint bearing O.S.S.R No. 639 of 2009 has been rejected by the Court of the Senior Civil Judge, Vikarabad, Ranga Reddy District, under Order VII Rule 11(d) of C.P.C.

(2.) O .S.S.R No. 639 of 2009 has been preferred for directing the sole defendant to execute sale deed and to register the same in favour of the plaintiff or his nominees in respect of the land comprising of Ac.33 -41 cts. situate in various survey numbers of Aloor Village, Chevella Mandal, Ranga Reddy district. The plaintiff also sought for a perpetual injunction for restraining the defendants and his men from causing interference with the peaceful possession and enjoyment over the suit schedule land. It appears, the suit was presented on or around 12.03.2009 and it was rejected by a detailed order passed on 18.02.2015.

(3.) NOW , once again, this plaint is rejected under Clause (d) of Rule 11 of Order VII C.P.C, as it is barred by limitation. It is this order which is sought to be revised in this revision.