THULASIMANI Vs. MAHESWARI

JUDGEMENT

(1.) The order under challenge in the present revision petition is one, rejecting the petitioner's application, purportedly filed under Order 7 Rule 11 of the Civil Procedure Code.

(2.) Heard Mr.M.Purushothaman, learned counsel for the petitioner and Mr.Rahul Balaji, learned counsel appearing on behalf of the respondent.

(3.) Though the application seems to have been filed under Order 7 Rule 11 of the Civil Procedure Code, the arguments placed by the learned counsel for the petitioner before this Court was to the effect that the plaint requires to be returned under Order 7 Rule 10 of the Civil Procedure Code, on the ground of lack of pecuniary jurisdiction.