SPN SATHYAMOORTHY Vs. M PRATHAP

JUDGEMENT

(1.) This Revision Petition arises struck off the plaint in O.S.No.155 of 2018 pending on the file of the learned II Additional District Munsif at Tiruchirapalli, wherein the Revision Petitioners are the defendants in the above suit.

(2.) The above Civil Revision Petition is filed to struck off the plaint in O.S.No.155 of 2018 pending on the file of the learned II Additional District Munsif at Tiruchirapalli as the same does not have cause of action and also abuse of process of the Court. The defendants in the above suit are the revision petitioners herein and the plaintiff is the respondent.

(3.) The brief facts leading to the filing of this Civil Revision Petition are as follows: