(1.) FIRST defendant in O.S.No.346 of 1996 on the file of the Additional District Munsif, Cuddalore, is the revision petitioner.
(2.) PLAINTIFFS filed a suit for the following reliefs:
(3.) THE same was seriously opposed by the plaintiffs and by the impugned order, the lower court held that the maintainability of the suit also, will be decided along with the suit and dismissed the application. THE same is challenged in this revision under Sec.115 of the Code of Civil Procedure.