KOMMURI HAZARATHAIAH Vs. T ANANTHALAKSHMI

JUDGEMENT

(1.) Heard both the Counsel and perused the material on record.

(2.) The short question that falls for consideration in the present C.R.P. is whether the plaint in O.S.No.178 of 1997 on the file of the Principal Junior Civil Judge, Nellore is liable to be rejected or the further proceedings in the suit are to be proceeded with.

(3.) The facts in brief are that the defendant in O.S.No.178 of 1997 on the file of the Principal Junior Civil Judge, Nellore filed an application I.A.No.161 of 1999 under Order 7 Rule 11 read with Sections 9,21 and 151 of the Code of Civil Procedure requesting the Court to dismiss the suit or reject the plaint and pass such further relief as it may deem it fit and proper in the facts and circumstances of the case. The Court below had dismissed the said application by order dated 8-11-1999 and aggrieved by the same the revision petitioner had filed the present C.R.P,