BASKETBALL FEDERATION OF INDIA A RECOGNIZED BODY OF GOVERNMENT OF INDIA Vs. TAMIL NADU BASKETBALL ASSOCIATION

JUDGEMENT

(1.) THE petitioner herein is aggrieved by the registration of plaint in O.S.No,2531/2009 on the file of the VI Assistant City Civil Court, Chennai. THE facts :-

(2.) THE suit in O.S.No,2531/2009 was preferred by the first Respondent before the trial Court. THE material averments in the plaint read thus :-

(3.) THE revision petitioner who is the first defendant in the suit in O.S.No,2531/2009 has filed this revision petition invoking the jurisdiction of this Court under Article 227 of the Constitution of India to reject the plaint on the ground of abuse of process of Court. Submissions :-