LAWS(MAD)-2017-9-337

M.JAFFER KHAN Vs. BHARATHI MAKKAL NALA SANGAM

Decided On September 07, 2017
M.Jaffer Khan Appellant
V/S
Bharathi Makkal Nala Sangam Respondents

JUDGEMENT

(1.) This Civil Revision Petition has been filed by the petitioner against the order dated 12.11.2011 passed in I.A.No.6129 of 2011 in O.S.No.4794 of 2010 on the file of the learned VIII Assistant Judge, City Civil Court, Chennai, dismissing the petition filed by the petitioner under Order 7, Rule 11 of CPC.

(2.) The 2nd defendant is the petitioner, 1st respondent is the plaintiff, 2nd respondent is the 1st defendant and the 3rd respondent is the 3rd defendant in the suit.

(3.) Reference to parties in this order will be according to their rank in the suit.