A. RAMANATHAN Vs. TAMARAI MILLS LTD

JUDGEMENT

(1.) Challenging the fair and decreetal order passed in I.A.No.958 of 2012 in O.S.No.529 of 2012 on the file of IV Additional District Court, Coimbatore, the plaintiff filed the above Civil Revision Petition.

(2.) The plaintiff filed a suit in O.S.No.529 of 2012 for Specific Performance, declaration and permanent injunction. In the said suit, the first defendant filed an application in I.A.No.58 of 2012 under Order 7 Rule 11 of Civil Procedure Code, seeking for rejection of the plaint. The application, filed by the first defendant, was contested by the plaintiff.

(3.) The trial Court, taking into consideration the case of both the parties and also Ex.P.1 document, produced by the first defendant, allowed the application in I.A.No.958 of 2012 and rejected the suit as not maintainable. As against this order, the plaintiff has filed the above Civil Revision Petition.