R KAMALANATHAN, PERSONAL ASSISTANT DISTRICT SUPPLY OFFICE, DHARMAPURI NOW WORKING AS DEPUTY COLLECTOR CMWSSB, CHENNAI Vs. A. RAMESH

JUDGEMENT

(1.) This Civil Revision Petition has been filed, against the fair and decreetal order, dated 16.10.2015, passed in IA.No.489 of 2014 in OS.No.33 of 2013, by the Subordinate Judge, Dharmapuri.

(2.) The facts of the case, in a nutshell, are that the Defendant is the Petitioner and the Respondent is the Plaintiff. The present suit was filed against the Petitioner for compensation with interest, for having denied the issuance of community and nativity certificates, pursuant to the judgement and decree passed in the earlier suit filed for declaration of community and for direction to issue community and nativity certificates. In the present suit, the present application was filed by the Defendant to reject the plaint. By the impugned order, the court below had dismissed the said application. Hence, this Civil Revision Petition has been filed by the Defendant.

(3.) This court heard the learned counsel on either side and considered their submissions and also carefully perused the materials placed on record.