POOVAI Vs. RAHIMA

JUDGEMENT

(1.) This civil revision petition has been preferred challenging the order of the learned Additional District Judge, Tindivanam, dtd. 10/1/2022, made in I.A.No.53 of 2021 in O.S.No.21 of 2021.

(2.) Heard the learned counsel for the petitioners and the learned counsel for the respondent.

(3.) The petitioners are the defendants in the suit filed by the respondent / plaintiff in O.S.No.21 of 2021. The plaintiff has filed a suit for the reliefs of permanent injunction, declaring the sale deed executed by the defendants 1 to 3 in favour of the defendants 4 to 7, as null and void and other consequential reliefs. During the pendency of the suit, the revision petitioners / defendants filed an interlocutory application in I.A.No.53 of 2021, to strike off the pleadings of the plaint of the respondent / plaintiff. The said petition was dismissed. Aggrieved over that, the civil revision petitioners filed this revision petition.