AMMAN OIL MILL AND REFINERIES Vs. M.SARADHAMBAL

JUDGEMENT

(1.) The learned counsel for the petitioners /6th and 7th defendants alone is present. There is no representation on behalf of the 1 st to 3rd respondents / plaintiffs, though notice has been served on them and their names have been printed in the cause list today. Hence, the present Civil Revision Petition is taken up for hearing exparte.

(2.) I have gone through the documents and considered the arguments advanced by the learned counsel for the petitioners.

(3.) The issue that arises for consideration is whether this present Civil Revision Petition is maintainable before this court?