S.K.A. NOORJAHAN Vs. M.MOHAMMED JAMIL

JUDGEMENT

(1.) The Civil Revision Petition is directed against the order passed in I.A.No.354 of 2018 in O.S.No.109 of 2013 dtd. 16/9/2019 on the file of the District Munsif Court, Paramakudi, dismissing the petition filed under Order 7 Rule 11 of Civil Procedure Code.

(2.) The revision petitioner is the first defendant. The respondents 1 and 2 /plaintiffs filed the above suit in O.S.No.109 of 2013 against the revision petitioner and the respondents 3 to 5 on the file of the District Munsif Court, Paramakudi.

(3.) For sake convenience and brevity, the parties hereinafter will be referred as per their ranking/status before the Trial Court.