G.SAMPATHKUMAR IPS Vs. MAHENDRA SINGH DHONI

JUDGEMENT

(1.) Unsuccessful 3rd defendant has preferred the Original Side Appeal against the order passed in A.No.4559 of 2021 in C.S.No.185 of 2014 dtd. 9/12/2021.

(2.) The 1st respondent / plaintiff Mahendra Singh Dhoni has filed a Civil Suit in C.S.No.185 of 2014 before this Court against Zee Media Corporation Limited (Zee News Channel) / 1st defendant, M/s.Sudhir Chaudhary / 2nd defendant, Mr.G.Sampath Kumar IPS / 3rd defendant and M/s.News Nation Network Pvt. Ltd., / 4th defendant, seeking for the following reliefs:

(3.) The defendants have filed their written statement, necessary issues were framed and the trial was also scheduled to commence on 1/12/2021. At that stage, the 3rd defendant has filed an application in A.No.4559 of 2021 in C.S.No.185 of 2014 under Order VII Rule 11(a) CPC to reject the plaint as there is no cause of action against the the appellant / 3rd defendant.