SATHIYAVATHI Vs. PRESIDENT, ERODE CLOTH MERCHANTS ASSOCIATION

JUDGEMENT

(1.) Heard.

(2.) Aggrieved by the order of the learned Mahila Court (Additional District Judge), Fast Track Court, Erode District, passed in I.A.No.42 of 2018 in O.S.No.37 of 2017 dtd. 17/12/2018 under Order VII Rule 11 of the Code of Civil Procedure, 1908, rejecting the plaint on the ground that the suit is barred by limitation, the plaintiff has preferred the present appeal.

(3.) In this appeal, the plaintiff before the Trial Court is the appellant, and the defendants are the respondents. For the sake of convenience, the parties will be referred to in the same rank as they stood in the Trial Court.