M ESWARA GOUNDER Vs. S SUBATHRA

JUDGEMENT

(1.) THIS petition is filed to quash the Proceedings in D.V.A.No.3/2011 on the file of the Judicial Magistrate No.1, Pollachi, Coimbatore District.

(2.) THE learned counsel for the petitioners submits that the proceedings in this case in DVA.No.3/2011 before the Judicial Magistrate No.I, Pollachi, Coimbatore District is clearly an abuse of process of law and the application itself not in conformity with Rule 6(1) and Form II and as such, the learned Magistrate ought not to have entertained the application.

(3.) HENCE this petition is dismissed. Consequently, connected miscellaneous petitions are closed.