(1.) This Civil Revision has been preferred under Article 227 of the Constitution of India, seeking an order to struck down the plaint pertaining to the suit in O.S.No.920 of 2012 pending on the file of the Subordinate Court, Coimbatore.
(2.) The petitioners herein are the defendants in the suit in O.S.No.920 of 2012, which was filed by the respondent herein, seeking Judgment and Decree (a) declaring the sale deed, dated 06.03.2000 executed in favour of the petitioners / defendants by the respondent / plaintiff, bearing document No.653 of 2000 registered with Sub-Registrar Office, Gandhipuram, pertaining to the suit property as null and void and not binding on the plaintiff (c) directing the defendants or anybody claiming under them to re-convey the suit properties in favour of the respondent / plaintiff without claiming any amount by executing conveyance deed and register the same with the Sub-Registrar's office concerned within such date to be stipulated by the Court below and in the event of failure on the part of the second defendant to do so, to execute and register the required re-conveyance deed for and on behalf of the defendants by the Court below (d) to grant an order of mandatory injunction directing the defendants to return back to the plaintiff all the original title deeds / records pertaining to the suit properties within the date stipulated by the Court below (e) Award cost of the suit and (h) to pass such other order or orders that the Court below may deem fit and proper in the circumstances of the case.
(3.) It is seen from the xerox copy of the plaint filed in the typed set of papers, that in the prayer portion, only (a), (c), (d), (e) and (h) are available. Prayer (b), (f) and (g) are not available for the reasons best known to the respondent herein, who is the plaintiff in the suit.