K DAYALAN Vs. C RAMESH

JUDGEMENT

(1.) THIS civil revision petition has been filed, praying that this Court may be pleased to call for the records relating to the suit, in O.S.No.5082 of 2009, on the file of the learned XIII Assistant Judge, City Civil Court, Chennai, and reject the same, with costs.

(2.) THE main contention of the learned counsel for the petitioner is that the plaintiff in the suit, who is the respondent herein, has no cause of action to file the said suit. THE suit has been filed by the respondent praying for a permanent injunction to restrain the defendant from receiving the retirement benefits from the Dean of the Veternary College, Chennai, till C.A.No.218 of 2008 and O.S.No.8287 of 2008, is disposed of on merits.