VIMALA AND OTHERS Vs. BOARD OF TRUSTEES

JUDGEMENT

(1.) Heard the learned counsel appearing for the revision petitioners.

(2.) The revision petitioners have come forward with the present Civil Revision Petition challenging the impugned order dated 27.07.2014 made in I.A.No.17252 of 2014 in O.S.No.3179 of 2014, wherein the application filed under Order 7 Rule 11 CPC to reject the plaint came to be dismissed.

(3.) The learned counsel appearing for the revision petitioners would submit that the respondent herein as plaintiff has filed the suit for permanent injunction restraining the defendants or their men from disturbing the plaintiff office of the Board of trustees or sending threatening letters, using filthy language in the office of the Trust or making personal attempts of threats to all the Trustees of Board or campaigning false propaganda by getting fraudulent signatures from the community members or disturbing the plaintiff in the work spot or residence without due process of law. As soon as the summon was received, the petitioners herein filed an application in I.A.No.17252 of 2014 under Order 7 Rule 11 CPC to reject the plaint on the ground that there is no cause of action. It was further contended that the cause of action is only illusionary and so, the plaint has to be rejected. However, the Trial Court without considering the same had dismissed the application and hence, the learned counsel for the revision petitioners prayed for setting aside the impugned order.