NARAYANASAMY NAIDU Vs. SUKUMARAN

JUDGEMENT

(1.) INVEIGHING the order dated 02.09.2005, passed by the learned District Munsif cum Judicial Magistrate No.I, Walajapet, Vellore District in I.A.No,311 of 2004 in O.S.No,218 of 1998, this civil revision petition is focussed.

(2.) BOTH sides called absent.

(3.) EX facie and prima facie it is glaringly and pellucidly, plainly and palpably clear that the lower Court owning the misconception of law, simply dismissed the I.A. on the main ground that the plaintiff without exhausting his remedy before the revenue authorities should not have sought for adding such prayer in the plaint.