C.PRITHIVIRAJAN Vs. SONAKANVILAI SEKARA PRESIDENT

JUDGEMENT

(1.) The plaintiff, whose suit was rejected by the Principal District Munsif, Tuticorin even at the stage of numbering, is the revision petitioner.

(2.) The grievance of the revision petitioner / plaintiff is that the trial Court ought to have numbered the suit and not rejected the plaint, even at the stage of numbering. It is the further case of the revision petitioner that the suit was maintainable under Sec. 9 of the Code of Civil Procedure and it was only for the defendants to come up with any application to reject the plaint, if they so desired.

(3.) This Court ordered notice to the respondents and the respondents 1, 3 ,4 and 5 have come forward to contest the revision by engaging counsel. I have heard Mr. B.Muruganandam, learned counsel for the revision petitioner, Mr.A.Ajith Geethan, learned counsel for the respondents 1,3, 4 and Mr.S.R.Sathan Boopathy, learned counsel for the 5th respondent. I have also perused the records.