GANGA KRISHNAN Vs. BAJAJ ENTERPRISES

JUDGEMENT

(1.) This Revision has been filed by the Petitioner against the order of return passed by the learned I Assistant City Civil Judge, Madras dated 24.09.2010 on the plaint filed by him, for bare declaration of the Plaintiff's status as sole and absolute owner of the suit schedule property.

(2.) Heard Mr. M.S. Krishnan, learned Senior Counsel for the Petitioner.

(3.) Since the revision has been filed against the order of return of the plaint in which no summons were ordered against the Defendants and the revision itself is disposable, prior to the numbering of the suit, no notice is necessary against the Respondents.