SANGEETHA Vs. S.SHYAM SUNDER

JUDGEMENT

(1.) Aggrieved over the order dated 09.04.2014, passed in IA No.1210 of 2013 in OS No.212 of 2012 on the file of the learned Subordinate Judge, Poonamallee, the petitioner, who is the 2nd defendant in the above said suit, has preferred this Civil Revision Petition, praying to set aside the order passed in IA No.1210 of 2013 dated 09.04.2014.

(2.) Before the trial Court, the deceased 1st respondent and the 2nd respondent in the Civil Revision Petition filed a suit in OS No.212 of 2012 as against the revision petitioner and one Mrs.S.Banumathi for the relief of partition and separate possession.

(3.) The 2nd defendant/revision petitioner after entering appearance in the month of November 2013, filed an application under Order VII Rule 11(d) of CPC to reject the plaint, as barred by law. The learned Subordinate Judge, Poonamallee, after receiving the counter from the respondents/plaintiffs, by order dated 09.04.2014 dismissed the application filed by the revision petitioner / defendant. Challenging the same, petitioner / 2nd defendant is before this Court with this Civil Revision Petition.