RAJKUMAR S METHA Vs. RENUKA DEVI

JUDGEMENT

(1.) This Civil Revision Petition has been filed, to strike off the plaint in the above said Civil Suit in O.S.No.183 of 2017 on the file of the District Munsif Court, Chengalpattu.

(2.) The Revision Petitioners have filed the present Civil Revision Petition under Article 227 of the Constitution of India, praying to strike off the plaint in O.S.No.183/2017 on the file of the District Munsif Court, Chengalpattu.

(3.) The respondent has filed the suit in O.S.No.183/2017 for for a bare injunction. During the pendency of the suit, the respondent filed an application in I.A.No.633/2011 in O.S.No.129/2011 for interim injunction. In the suit, notice was served on the revision petitioners and they have also entered appearance before the Trial Court. Thereafter, the Civil Revision Petitioners have filed the present Civil Revision Petition seeking to strike off the plaint in O.S.No.183/2011.