HINDU NADAR URAVIN MURAI SANGAM Vs. DISTRICT REGISTRAR

JUDGEMENT

(1.) THESE Civil Revision Petitions have been focussed to get set aside the orders and decreetal orders dated 15.10.2012 passed in I.A.Nos.330 and 180 of 2012 in O.S.No.33 of 2011 on the file of the learned Subordinate Court, Aruppukkottai.

(2.) HEARD the learned counsel for both the parties.

(3.) THE learned counsel for the petitioners herein would in detail and delineate as to what are all happened and echo the cri do coeur and heart burns of his clients also. On the one hand, he would submit that the defendants who were for conduct of fresh election through Advocate Commissioner, had a volte face and about turn and 'U' turn and simply filed such application under Order 7 Rule 11 of Civil Procedure Code for rejecting the plaint itself, which conduct of the defendants was deplorable and antithetical to the well established legal standards.