- (1.) Plaintiffs/Petitioners by filing this revision petition under Article 227 of the Constitution of India have assailed order dated 02.05.2011 Annexure P-5 and order dated 18.07.2011 Annexure P-7 passed by the trial Court.
(2.) Plaintiffs have filed suit alleging that due to expiry of limitation period for redemption of mortgage, the plaintiffs have become owners of the suit land. Accordingly they have also sought possession of the suit land. Sale deed by mortgagees defendants no.9 to 14 in favour of defendants no.1 and 2 has also been challenged, besides seeking relief of permanent injunction.
(3.) Defendants contested the suit and also filed counter claim seeking redemption of the mortgage, if any.;