DHANALAKSHMI Vs. JAGARATCHAGI

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India, 1950, praying to set aside the Fair and Decretal Order dated July 11, 2023 passed by 'the District Munsif Court, Panruti' ['Trial Court' for convenience] in the Interlocutory Application in I.A. No.197 of 2022 filed under Order XXIII Rule 1 read with Sec. 151 of 'the Code of Civil Procedure, 1908' ['CPC' for short] in O.S. No.169 of 2008, thereby permitting the petitioner therein to withdraw the Suit in O.S. No.169 of 2008 with liberty to file a fresh Suit with the same cause of action.

(2.) The Revision Petitioner and the Respondents 2 to 7 herein are the defendants and the First respondent herein is the plaintiff in O.S. No.169 of 2008 on the file of the Trial Court. For the sake of convenience, the parties will henceforth be referred as per their array in the Original Suit.

(3.) Sum and substance of the plaintiff's case is as follows :