LAWS(MAD)-2001-8-89

S VISWANATHAN Vs. MURUGA AGENCIES

Decided On August 09, 2001
S.VISWANATHAN Appellant
V/S
M/S SRI MURUGA AGENCIES, REPRESENTED BY ITS PARTNER, R.V. RAMASAMY AND TWO OTHERS Respondents

JUDGEMENT

(1.) BOTH the revision petitions are directed against the judgment in O.S.No.280 of 2000 on the file of the District Munsif, Udumalpet and the order in l.A.No.1776 of 2000 in O.S.No.280 of 2000. The first defendant in the suit is the revision petitioner in both the revisions.

(2.) THE said revision petitions have been filed under Article 227 of the Constitution of India contending that the proceedings before the Court below are frivolous, vexatious and clear abuse of process of law and therefore, to set aside the order passed in I. A. No. 1770 of 2000 and to strike off the plaint in O.S.No.280of2000.

(3.) IT is further stated that the most important fact is the non payment of rent by the plaintiff from July, 1996 till date which exposes utter lack of bona fides on the part of the plaintiff.