PL GOVARDHAN Vs. ARULMIGU MALLIKESWARAR DEVASTHANAM

JUDGEMENT

(1.) The matter is heard through Video Conferencing.

(2.) This Civil Revision Petition is filed to set aside the order dated 21.08.2013 passed in I.A.No.10503 of 2011 in O.S.No.877 of 2007 on the file of the XVII Assistant City Civil Court, Chennai.

(3.) The petitioner is the first defendant in O.S.No.877 of 2007. The respondent filed the suit for recovery and other relief. The petitioner filed written statement on 28.05.2007. The petitioner in July 2011 filed I.A.No.10503 of 2011 to reject the plaint under Order VII Rule 11 C.P.C., as suit is not maintainable. The respondent filed counter and opposed the same. The learned Judge, by the order dated 21.08.2013, dismissed the said petition.