JAVARILAL Vs. N. PARTHASARATHY

JUDGEMENT

(1.) Invoking the provisions of Art. 227 of the Constitution of India, the petitioners herein who are the defendants in the suit in O.S. No. 72 of 2011 have approached this Court with this revision to struck off the plaint in the above said suit from the file of the District Munsif, Tambaram. The respondents 1 to 3 herein are the plaintiffs.

(2.) Heard Mr. M.L. Ramesh, learned counsel appearing for the revision petitioner. Despite service of notice on the respondents 1 to 3, they have not chosen to appear either in person or through their respective counsels.

(3.) On considering the submissions made by Mr. M.L. Ramesh and also on perusal of the grounds of revision along with the plaint in the suit in O.S.No.72 of 2011 which is sought to be struck off from the file of the learned District Munsif, Tambaram along with plaint in the suit in O.S.No.130 of 2008, the following order is being passed on merits in the absence of the respondents.