MARUTHAMUTHU Vs. PONNI SUGARS (ERODE) LIMITED

JUDGEMENT

(1.) This Civil Revision Petition arises out of the order of the District Munsif Court, Attur, rejecting an unnumbered Plaint under Order 7, Rule 11(a), Civil Procedure Code, on the ground that it did not disclose a cause of action.

(2.) Heard Mr. R.K. Prem Kumar, learned Counsel for the Petitioner.

(3.) The Petitioner filed a Plaint in unnumbered Suit (No. of 2011), on the file of the District Munsif Court, Attur, praying for a decree of permanent injunction, restraining the Respondents from alienating or encumbering the suit schedule properties, without fulfilling the promises and assurances given to the Petitioner and the persons whom the Petitioner represents.