C.SRINIVASAN Vs. K.PACHIYAPPAN

JUDGEMENT

(1.) The revision petitioner seeks to strike off plaint in O.S.No.309 of 2022 on the file of the learned Principal Subordinate Judge, Hosur.

(2.) I have heard Mr.S.Parthasarathy, learned Senior Counsel for Mr.P.Dinesh Kumar and Mr.M.Venkatesh for Mr.R.Jayaprakash, learned counsel for the first respondent/plaintiff.

(3.) Mr.S.Parthasarathy, learned Senior Counsel would state that the suit is a sheer and gross abuse of process and in this regard, he would invite my attention to the reliefs that have been sought for in the plaint. Referring to the judgment and decree in O.S.No.101 of 2018 in favour of the second defendant passed on 4/9/2019 on the file of the Principal District Judge, Krishnagiri.