V.JACOB NIXON Vs. VIJAYAKUMARI

JUDGEMENT

(1.) This Civil Revision Petition has been preferred challenging the order of the learned District and Sessions Judge, Kanchipuram dtd. 21/4/2022, made in I.A.No.215 of 2019 in O.S.No.114 of 2018.

(2.) Heard the learned counsel for the petitioner as well as the learned counsel for the respondent and perused the materials available on record.

(3.) The revision petitioner is the defendant in the suit filed by the respondent / plaintiff for the relief of recovery of possession. The petitioner / defendant has filed a petition to reject the plaint under Order VII Rule 11 of C.P.C. and the said petition was dismissed. Aggrieved over that, this Civil Revision Petition has been preferred.