(1.) THIS Civil Revision Petition has been filed to get set aside the order dated 18.02.2011, passed in I.A.No.16 of 2011 in O.S.No.53 of 2010, by the learned Subordinate Judge, Aruppukkottai.
(2.) HEARD both sides.
(3.) COMPENDIOUSLY and concisely, the relevant facts absolutely necessary and germane for the disposal of this Civil Revision Petition would run thus: The second defendant herein viz., Vasagam filed an application under Order VII Rule 11 of the Code of Civil Procedure for getting the plaint rejected, on the main ground that there was no cause of action disclosed in the plaint and the Court fees paid after valuing the suit was also erroneous. However, the plaintiffs viz., Jothi and Parameshwari, who are the respondents herein resisted the said application. After hearing both sides, the trial Court dismissed that application.