T. FATHIMUTHU JOKARA Vs. BASHEER ALI @ AHAMED

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to reject the plaint in O.S.No.393 of 2012, pending before the learned District Munsif, Manapparai.

(2.) HEARD the learned Counsel for the revision petitioner.

(3.) WHEN this Court raised a question as to whether he filed an application under Order VII Rule 11 of the Code of Civil Procedure and raised any objection before the lower Court, in the way known to law, the learned Counsel for the revision petitioner at once would reply by pointing out that when the Muslim Law is very clear on the point of adoption, the question of approaching the trial Court may not arise and straight away, the revision petitioner can approach this Court under Article 227 of the Constitution of India.