S.UMAMAHESWARI Vs. P.MURUGESAN

JUDGEMENT

(1.) The defendants in O.S.No. 1201 of 2013 on the file of the II Additional District Munsif, Coimbatore, O.S.No. 1199 of 2013 on the file of the District Munsif, Coimbatore (now re-numbered as O.S.No. 366 of 2019 on the file of the District Munsif-cum-Judicial Magistrate, Madukkarai) and the first defendant in O.S.No. 1833 of 2017 on the file of the Principal District Munsif at Coimbatore are the petitioners in all these three revisions.

(2.) Since the parties to these proceedings are related to each other and the reliefs sought for as well as the facts leading to these revisions are similar, these three revision petitions are taken up together for disposal. While the first two revisions namely, C.R.P.Nos. 718 and 2289 of 2018 are challenging the orders of the Trial Court made in I.A.No. 65 of 2017 and 1049 of 2015 respectively filed under Order 7 Rule 11 of C.P.C., seeking amd C.M.P.Nos. 14324, 17525 and 17079 of 2018 rejection of the plaints. The third revision namely, C.R.P.No. 3018 of 2018 is filed under Article 227 of the Constitution of India invoking the supervisory jurisdiction of this Court to strike out the plaint in O.S.No. 1833 of 2017. The main ground on which the plaints are sought to be rejected is that the suits as framed are not maintainable.

(3.) The prayer in each of the suits reads as follows:-