G. RATHINASABAPATHY Vs. PONNI CHARITABLE TRUST

JUDGEMENT

(1.) The Civil Revision Petitions have been instituted, challenging the common order dtd. 1/6/2022 passed in I.A.No.444 of 2020 and I.A.No.684 of 2021 in O.S.No.300 of 2019, I.A.No.442 of 2020 and I.A.No.685 of 2021 in O.S.No.454 of 2020 and I.A.No.726 of 2021 in O.S.No.52 of 2019.

(2.) The Interlocutory Applications are filed as detailed hereunder:

(3.) The learned counsel for the revision petitioners mainly contended that the cause of action narrated by the plaintiffs in Paragraph 18 of the plaint would be insufficient to entertain the plaint and thus, the plaint is to be rejected.