A.R.SURESH Vs. TEK SMART GROUP

JUDGEMENT

(1.) The defendants 1 to 4 in O.S.No.461/2015 pending on the file of the District Munsif Court, Alandur are the petitioners in the civil revision petition filed under Article 227 of the Constitution of India seeking an order striking off the plaint in the above said suit.

(2.) M/S.Tek Smart Group represented by its Sole Proprietor Mr.S.Magesh, the first respondent in the civil revision petition is the plaintiff in the above said suit and the suit has been filed against the petitioners in the civil revision petition and against the second respondent in the civil revision petition, praying for a permanent injunction restraining them from evicting the first respondent herein/plaintiff without adopting due process of law and for cost.

(3.) For the sake of convenience the parties are referred to in accordance with their ranks in the original suit and their ranks in the civil revision petition may also be indicated at appropriate places, if necessity arises.