G.ANANDTHAPADMANABAN Vs. JAYALAKSHMI

JUDGEMENT

(1.) This Civil Revision Petition is directed as against the fair and decreetal order dtd. 18/12/2017 passed by the learned District Munsif, Dharmapuri in I.A.No.623 of 2017 in O.S.No. 6 of 2017, thereby dismissing the petition for rejection of plaint.

(2.) The petitioner is the first defendant and the first respondent is the plaintiff. The first respondent filed suit in O.S.No.6 of 2017, for specific performance on the strength of the agreement for sale dtd. 20/10/2004. While pending the suit, the petitioner filed petition for rejection of plaint on the ground that the suit is barred by limitation and absolutely no cause of action arose to file the present suit. The said petition was dismissed by the Court below and aggrieved by the same the present Civil Revision Petition.

(3.) Heard Mr.P.Valliappan, learned counsel appearing for the petitioner. Though the respondents engaged counsel on behalf of them, the counsel who entered appearance before this Court viz., Mr.A.Prabhakaran, filed memo stating that the respondents have taken the bundle with change of vakalath. Thereafter, the respondents failed to engage any counsel on behalf of them before this Court. Today also no one represented on behalf of the respondents either by pleader or by person.