AIROnline 2019 Mad 785 ::(2019) 3 Mad LW 664

Madras High Court

Hon'ble Judge(s): Abdul Quddhose , J

Specific Relief Act (47 of 1963) , S.31— Civil P.C. (5 of 1908) , S.16— Suit for declaration of sale deed as void - Jurisdiction of Court - Plaintiff seeking declaration that sale deed executed in favour of first defendant by second respondent is null and void in respect of property situated at Kanchipuram district, outside territorial jurisdiction of City Civil Court, Chennai - Relief if granted in favour of plaintiff in suit will determine tile and possession and therefore, suit is certainly suit for land and hence City Civil Court, Chennai does not have territorial jurisdiction to hear suit under S. 16(d) of CPC. (Para 21 22)