MUNIRATHNAMMA Vs. SAROJA

JUDGEMENT

(1.) THE second plaintiff-petitioner has filed this civil revision petition against the docket order whereby the plaint was returned on the ground that the suit cannot be numbered without complying with the requirements of Section 80 of the Civil Procedure Code.

(2.) THE second plaintiff-petitioner filed the suit seeking the following reliefs:-

(3.) FROM a bare reading of the plaint, I am of the opinion that the suit, as framed, is not at all maintainable, not only for non-compliance of the provisions of Section 80 of the Civil Procedure Code, but also the suit for bare declaration cannot be entertained.