SENIOR VICE PRESIDENT(HR) Vs. LALITHA GOAPALKRISHNAN

JUDGEMENT

(1.) This Civil Revision Petition has been preferred challenging the order dtd. 24/4/2021 passed by learned V Additional Principal Judge, V Additional Family Court, Chennai, passed in I.A.No. 3 of 2019 in OS.No.286 of 2018.

(2.) The petitioner is the 2nd defendant in the suit. The 1st respondent/plaintiff has filed the suit in OS.No.286 of 2018 against the 2nd respondent and the petitioner herein for granting permanent injunction. During the pendency of the suit, the 2nd defendant had filed an application in I.A.No.03 of 2019 to reject the plaint and the same was dismissed by the trial Court by the impugned order. Aggrieved over the same, this Civil Revision petition has been preferred by the civil revision petitioner.

(3.) Heard the submissions made by the learned counsel for the petitioner and the learned counsel for the 2nd respondent and perused the materials available on record.