S.ERULAPPAPANDI Vs. SATHISH KUMAR

JUDGEMENT

(1.) This civil revision petition has been filed seeking to struck off the plaint in O.S No.56 of 2022 pending on the file of the District Munsif-cum-Judicial Magistrate Court, Sengottai.

(2.) The facts in brief:-

(3.) With the above said averments, the suit is filed seeking the relief of declaration that Form-7, dtd. 11/01/2021 as null and void and for consequential injunction restraining the second defendant and newly elected members acting on behalf of the first defendant and for cancellation of Form-7, dtd. 11/01/2021.