SUDALAYANDI Vs. EXECUTIVE OFFICER

JUDGEMENT

(1.) IT is stated by the learned counsel for the petitioner, that when the suit papers were presented before the sub Court, Chengalpattu, it was returned by the Court on 22. 01. 2003 with the following endorsement:

(2.) THE learned counsel for the plaintiff in the suit made a detailed endorsement while representing the papers on 07. 01. 2003 which is as follows :

(3.) INSPITE of that, the learned Principal Judge passed the impugned order on 22. 01. 2003 returning the plaint with the direction to comply with the orders of this Court granting two weeks time for compliance.