ANNAPURANI Vs. MUTHUPILLAI

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India, against the order of rejection of the plaint passed by the learned Principal District Judge, Dharmapuri, in S.R.No.3734 of 2020, dated 30.11.2020.

(2.) xxx xxx xx

(3.) The learned counsel for the revision petitioner/plaintiff would contend that without giving an opportunity as to the applicability of the Amendment Act, the learned Principal District Judge, in-charge, Dharmapuri, has decided the issue and hence, prays for setting aside the order passed in S.R.No.3734 of 2020 and also prays for a direction to the trial Court to number the suit. The learned counsel for the revision petitioner has relied upon a decision of this Court reported in [ R.Manickam & another Vs. The Sengunthar Charitable Trust] and others , 2009 5 LW 67].