BALAMURUGAN Vs. MOHANASUNDARAVEL

JUDGEMENT

(1.) The revision in C.R.P.(MD)No.2406 of 2023 is directed against the order passed in I.A.No.14 of 2023 in O.S.No.18 of 2019 dtd. 10/8/2023 on the file of the Principal District Court, Tirunelveli, dismissing the application filed under Order 7 Rule 11 of the Code of Civil Procedure.

(2.) The revisions in C.R.P.(MD)Nos.3031 to 3033 of 2023 are directed against the orders passed in I.A.No.2 of 2022 in O.S.No.157 of 2018, I.A.No.2 of 2022 in O.S.No.189 of 2018 and I.A.No.2 of 2022 in O.S.No.179 of 2018 dtd. 21/11/2022 on the file of the I Additional District Court, Tirunelveli, dismissing the applications filed under Order 7 Rule 11 of the Code of Civil Procedure.

(3.) In all the revisions, the revision petitioner is the defendant and the respondent as plaintiff has filed the above suits for recovery of money, due on the promissory notes.