KRISHNAMOORTHY Vs. S.SASIKALA

JUDGEMENT

(1.) This Civil Revision Petition has been filed challenging the order dated 03.09.2019 made in I.A.No.616 of 2018 in O.S.No.157 of 2014 on the file of the Principal Subordinate Judge, Nagercoil.

(2.) The revision petitioner herein is the 8th defendant in O.S.No.157 of 2014. The first respondent herein is the plaintiff in O.S.No.157 of 2014. She filed a suit in O.S.No.157 of 2014 for partition.

(3.) The revision petitioner herein along with other defendants filed an application in I.A.No.616 of 2018 in O.S.No.157 of 2014 before the Court below for rejection of plaint. The Court below dismissed the said application stating that the petitioners have raised the issues with regard to the valuation of the suit and the jurisdiction of the suit, belatedly after a period of 4 years.