MUTHUSAMY Vs. AVINASHIAPPAN

JUDGEMENT

(1.) The relief sought for in this revision is to set aside the order made in I.A.No.1614 of 2017 in O.S.No.78 of 2013 pending on the file of 2nd Additional District & Sessions Judge, Tiruppur dated:12.01.2018.

(2.) The Revision petitioners are plaintiffs in O.S.No.78 of 2013 and respondents in I.A.No.1614 of 2017. The Revision petitioners have filed the suit against the respondent in O.S.No.78 of 2013 on the file of II Additional District & Sessions Judge, Tiruppur.

(3.) The petitioners herein filed a suit against the respondent for declaration and permanent injunction, in which the respondent filed an Interlocutory application before the Trial Court under Order VIII Rule 9 of CPC for filing an Additional written statement.