B. INDIRA Vs. REGIONAL MANAGER,TSRTC AND

JUDGEMENT

(1.) This civil revision petition is filed under Article 227 of the Constitution of India by the revision petitioner/plaintiff aggrieved by the order dated 07.09.2018 passed in O.S.S.R.No.5091 of 2018 by the Principal Junior Civil Judge, Warangal, whereby the said unregistered suit in O.S.S.R.No.5091 of 2018 filed by the revision petitioner/plaintiff was returned by the Court below for compliance of Section 80 of CPC.

(2.) Heard the learned counsel for the revision petitioner/ plaintiff and perused the record.

(3.) Learned counsel for the revision petitioner/plaintiff contended that no notice under Section 80 of CPC is necessary to file a suit against the respondent-Corporation. The Court below erroneously passed the impugned order holding that compliance of notice under Section 80 of CPC is necessary and ultimately prayed to set aside the impugned order and allow the civil revision petition by directing the Court below to take the subject suit on file.