JOHNSON AND JOHNSON LTD. Vs. SHREEM ENTERPRAISES

JUDGEMENT

(1.) THE Civil Revision Petition arises against the fair and decretal order passed in I.A. No. 302 of 2013 in O.S. No. 22 of 2013, on the file of the Principal Subordinate Court, Thanjavur.

(2.) THE revision petitioners are the defendants and the respondent is the plaintiff in the suit. The plaintiff filed the suit in O.S. No. 22 of 2013 for the following relief's:

(3.) IN these circumstances, the plaintiff filed the suit for the above mentioned relief's. After the receipt of the suit summons, the defendants filed their written statement on 18.04.2013. Thereafter on 25.06.2013, the defendants filed an application in I.A. No. 302 of 2013 under Order 7 Rule 11 of the Code of Civil Procedure to reject the plaint.