S TAJUDEEN Vs. S V SAMBANDAN

JUDGEMENT

(1.) THE present civil revision petition is directed against the order of the learned Principal District Munsif, Cuddalore, dated 30.9.2010 made in I.A. No. 302 of 2010 in O.S.No.63 of 2008.

(2.) THE second defendant in the aforesaid suit is the petitioner herein, the plaintiffs are respondents 1 and 2 and the first defendant is the third respondent.

(3.) ON the other hand, learned counsel appearing for respondents 1 and 2 contended that Order 8 Rule 6A C.P.C. contemplates that the counter claim has to be filed before the defendant in a suit has delivered his defence. Since the counter-claim was filed later, at a belated stage, rightly the Court below dismissed the application, which does not require any interference in this civil revision petition.