DISTRICT MANAGER, TASMAC Vs. S KUMARAVEL

JUDGEMENT

(1.) This revision petition has been filed to reject the plaint even without filing an application under Order 7 Rule 11 CPC.

(2.) The only question before this Court is whether in the facts and circumstances of the case, this Court can exercise the supervisory power under Article 227 of the Constitution to strike off the plaint.

(3.) It is well settled that the power conferred by the Constitution on the High Courts in each State under Article 227 of the Constitution is not only confined to judicial superintendence but also administrative superintendence over subordinate Courts and Tribunals. This is because each High Court is the highest Court in the State. The judicial power of superintendence enable the High Courts to ensure that sub-ordinate Courts and Tribunals function within the boundary of law. This power has to be exercised if it is found that there is serious breach of law which resulting injustice to the parties.