(1.) This appeal is focussed by the plaintiff animadverting upon the order dated 09.07.2008 passed in I.A.No.874 of 2007 in O.S.No.76 of 2007 by the Principal District Judge, Thiruvallur. The parties are referred to hereunder according to their litigative status and ranking before the trial Court.
(2.) A summation and summarisation of the relevant facts absolutely necessary and germane for the disposal of this appeal would run thus:
(3.) Being aggrieved by and dissatisfied with the said rejection of the plaint, this appeal has been filed on various grounds inter alia thus: