A.SELVAMANI Vs. D.SUNDHARAVALLI

JUDGEMENT

(1.) This revision arises against the order of learned VI Additional Judge, City Civil Court, Chennai, passed in I.A.No.4320 of 2015 in O.S.No.9290 of 2010 on 17.12.2015.

(2.) The suit in O.S.No.9290 of 2010 has been preferred by first respondent/first plaintiff seeking mandatory injunction. Revision petitioners/defendants 2 and 3, who have been impleaded as legal heirs of the deceased defendant, moved an application in I.A.No.4320 of 2015 in O.S.No.9290 of 2010 under Or.7 R.11(a) CPC seeking rejection of the plaint. Court below, under the impugned order, dismissed such application. Hence, petitioners/defendants 2 and 3 have preferred this revision.

(3.) Heard learned counsel for petitioners and learned counsel for respondents.