ZEENATH BEEVI Vs. M D SHANAVAS SADIQ BASHA

JUDGEMENT

(1.) The petitioners have filed the present civil revision petition against the fair and decretal order dated 4.06.2015 in I.A. No. 5708 of 2015 in O.S No. 65 of 2015 passed by III Additional Judge, City Civil Court, Chennai.

(2.) By the impugned fair and decretal order, the III Additional Judge, City Civil Court, Chennai has dismissed the application filed by the petitioners (Defendant No.1 and 2) under Order VII Rule 11(d) of C.P.C for rejecting the plaint in the above suit.

(3.) Aggrieved by the same, the present civil revision petition has been filed to set aside the same with consequential relief.