TAMILNAD MERCANTILE BANK LIMITED TUTICORIN Vs. TAMILNAD MERCANTILE BANK SHAREHOLDERS WELFARE ASSOCIATION THROUGH ITS SECRETARY M P T MUTHURAJ THOOTHUKUDI

JUDGEMENT

(1.) COMMON ORDER: Tamilnad Mercantile Bank Limited, Tuticorin and their Chairman S.Krishnamurthy, questioning the filing of civil suit in O.S. No.419 of 2001 pending on the file of the Principal District Munsif, Tuticorin, have preferred C.R.P. No.4203 of 2001 under Art.227 of the Constitution of India.

(2.) IN C.R.P. No.11 of 2002, S.Krishnamurthy, Chairman, Tamilnad Mercantile Bank Limited challenge the filing of complaint in unnumbered C.C.No. of 2001 on the file of the Judicial Magistrate, No.II, Tuticorin and prays for quashing of the same.

(3.) THE respondent filed a counter affidavit disputing various averments made by the petitioner. Since no impugned order was passed against the petitioner in Crl.M.P. No.7388 of 2001, the petitioner has no locus standi to invoke Art.227 of the Constitution of India. Likewise in the said Crl.M.P., there is no order or summons to the petitioner till date. Before entering appearance in the lower Court the petitioner without any locus standi has filed this revision which is quite obvious. Regarding the question to be decided, it is unnecessary to refer the other details furnished in this counter affidavit.