G.SUBRAMANI Vs. V.RAJASEKARAN

JUDGEMENT

(1.) The arguments advanced by Mr.K.S.Sankhar Murali, learned counsel for the petitioner and by Mr.A.Edwin Prabakar, learned counsel for the first respondent are heard.

(2.) The first defendant in the Original Suit in O.S.No.81 of 2011 is the petitioner in the Civil Revision Petition. The suit was filed by the first respondent herein for the following reliefs:

(3.) The first defendant, viz., the petitioner in the Civil Revision Petition, after entering appearance and filing a written statement in the suit in O.S.No.81 of 2011, chose to file an Interlocutory Application in I.A.No.105 of 2012 under Order 7 Rule 11 of the Code of Civil Procedure for the rejection of the plaint on the following grounds: