V RAJAMANICKAM Vs. SHANTHI

JUDGEMENT

(1.) 1.This civil revision petition is filed against the order dated 2.9.2008 passed in I.A.No.110 of 2008 in O.S.No.124 of 2008 by the Subordinate Judge, Rasipuram.Inveighing the order dated 26.11.2007 2.9.2008 passed in I.A.No.110 of 2008 in O.S.No.124 of 2008 by the Subordinate Judge, Rasipuram, this civil revision petition is focussed.

(2.) THE nitty-gritty, the gist and kernal of the relevant facts, which are absolutely necessary and germane for the disposal of this civil revision petition, would run thus:-THE respondent, as plaintiff, filed the suit O.S.No.18 of 2005 seeking the following relief:TamilWhereupon the revision petitioner/16th defendant filed the I.A.No.110 of 2008 for rejection of the plaint on the ground that the very suit itself is barred by virtue of Section 156 of the Tamil Nadu Co-operative Societies Act 1983 (hereinafter referred to as the 'Act' for short). After hearing both sides, the lower Court dismissed the application. Being aggrieved by and dissatisfied with the said order, this civil revision petition is focussed by the 16th defendant.

(3.) AT this juncture, it is just and necessary to extract here under Section 156 of the Act.