(1.) This Civil Revision Petition is filed against the order and decretal order made in I.A. No. 336 of 2015 in O.S. No. 47 of 2015 on the file of the District Munsif Court at Panruti.
(2.) The petitioner is the first defendant, the first respondent is the plaintiff and the respondents 2 to 18 are defendants 2 to 18 in the suit in O.S. No. 47 of 2015 on the file of the District Munsif Court at Panruti.
(3.) The 1st respondent filed suit in O.S. No. 47 of 2015 for declaration with regard to the suit property and for permanent injunction restraining the defendants 16, 17,18 from drawing electric overhead line over the suit property and giving service connection to the petitioner. The petitioner filed written statement on 05.03.2015 and is contesting the suit. The petitioner filed I.A. No. 336 of 2015 under Order 7, Rule 11 Civil Procedure Code to reject the plaint.
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