TH ANEES AHAMED Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) INVEIGHING the order dated 31.3.2011 passed by the Principal District Munsif, Krishnagiri, in I.A.No.86 of 2011 in O.S.No.272 of 2010, this revision petition petition has been filed.

(2.) A summation and summarisation of the germane facts would run thus: (i) The revision petitioner herein, as plaintiff, filed the suit O.S.No.272 of 2010, whereupon the second defendant entered appearance and filed the written statement and also filed the I.A.No.86 of 2011 for getting the plaint rejected. (ii) After hearing both sides, the lower Court rejected the plaint, as against which, this revision has been focussed.

(3.) AT this juncture, I would like to refer to the definition of the term 'decree' in CPC.