UNION OF INDIA Vs. HEMA MANOHARAN

JUDGEMENT

(1.) THIS is an application filed by the defendants in O.S. No.73 of 1999 on the file of the Principal District Munsif s Court at Tiruchirapalli.

(2.) SUIT filed by the plaintiff is for declaration that the Telephone Bills issued by the defendants dated 1.7.1998 and 1.9.1998 are not valid and for consequential injunction.

(3.) IN that view of the matter, I set aside the impuged order by allowing the revision.