RAAHUL FOUNDATIONS PRIVATE LTD Vs. S.CHANDRABABU

JUDGEMENT

(1.) While the prayer in the Civil Revision Petition in CRP.No.2530 of 2018 is to strike off the plaint in O.S.No.286 of 2013, pending on the file of the District Munsif Court, Chengalpet, the prayer in CRP.No.2529 of 2018 is to strike off the plaint in O.S.104 of 2018, pending on the file of the District Munsif Court, Chengalpet. Both the Civil Revision Petitions are filed invoking Article 227 of the Constitution of India. Since the issue involved in both the Civil Revision Petitions are predominantly one and the same, both the revisions are disposed through a common order. Since the out come of the decision in CRP.No.2529 of 2018 would depend on the decision taken in CRP.No.2530 of 2018, I shall first address the issues involved in CRP.No.2530 of 2018.

(2.) The parties are addressed as per their status in the suit.

(3.) Heard Mr.S.Rajasekar, learned counsel for the petitioner in both the revisions and Mr.S.Sadasharam, learned counsel for the first respondent in both the revisions as well as Mr.S.Raghu, learned counsel appearing on behalf of the respondents 2 to 4 in CRP.No.2529 of 2018. CRP.No.2530 of 2018:-