PARANJOTHI Vs. NATARAJAN

JUDGEMENT

(1.) The above Civil Revision Petition is filed by the defendants/petitioners challenging the order dated 28.01.2010 passed in I.A.No.667 of 2009 in O.S.No.417 of 2008 in and by which the learned Additional District Munsif, Villupuram, dismissed the application filed by the petitioners to reject the plaint in O.S.No.417 of 2008 under the provisions of Order 7 Rule 11 of the Code of Civil Procedure.

(2.) The brief resume of the facts that has been culminated in filing of the present revision is narrated herein below:

(3.) The averments in the Plaint which are relevant for considering the present petition is extracted herein below: