Madras High Court
M/S South India Corporation (P) ... vs K.Ramesh on 26 October, 2021
C.R.P.SR.No.82959 of 2021
& C.M.P.No.17414 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 26.10.2021
CORAM:
THE HONOURABLE Mr. JUSTICE G.CHANDRASEKHARAN
C.R.P.SR.No.82959 of 2021
& C.M.P.No.17414 of 2021
(Through Video Conference)
M/s South India Corporation (P) Ltd
Represented by its Whole Time Director
Rani Seethai Hall, 5th Floor
No.603 Anna Salai,
Chennai-600 006. ...Petitioner
Versus
1. K.Ramesh
2. P.Narayanan
3. K.Chellaiah
4. K.Murali
5. P.Alagu
6. S.Pushparaj
7.Chettinad Cement Ltd,
Rep. by its President,
Rani Seethai Hall, 5th floor,
No.603, Anna Salai,
Chennai-600 006. ...Respondents
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Page 1 of 4
C.R.P.SR.No.82959 of 2021
& C.M.P.No.17414 of 2021
PRAYER in C.R.P.SR.No.82959 of 2021: Civil Revision Petition filed under
Article 227 of the Constitution of India to set aside the judgment and decretal
order passed by the VI Additional City Civil Court, Chennai in I.A.No.1 of
2019 in O.S.No.4772 of 2019 dated 24.02.2021.
PRAYER in C.M.P.No.17414 of 2021: Civil Miscellaneous Petition filed
under Article 227 of the Constitution of India to accept the cause title of the
petitioner in the C.R.P.(PD) SR.No.82959 of 2021.
For Petitioner : Mr.K.Rajesh
******
ORDER
Today, C.M.P.No.17414 of 2021 has been listed under the caption
"Miscellaneous Petitions - to accept the cause title". After hearing the
submissions made by the learned counsel appearing for the petitioner and the
learned counsel appearing for the respondents, this Court is inclined to dispose
of the main Civil Revision Petition itself at the S.R.stage.
2. This Civil Miscellaneous Petition is filed to accept the cause title in
C.R.P.(PD) No.SR.82959 of 2021. It is seen from the records that the
respondents filed the suit in C.S.No.427 of 2016 against M/s Chettinad South
India Corporation Limited and Chettinad Cement Ltd., for the relief of
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C.R.P.SR.No.82959 of 2021
& C.M.P.No.17414 of 2021
declaring the action of the defendants in not paying the plaintiffs wages
/salaries as illegal and to pay the plaintiffs a sum of Rs.27,95,973/- together
with interest and for other reliefs. The petitioner filed I.A.No.1 of 2019 for
rejection of plaint and that petition was dismissed. Against the said order of
dismissal, this Civil Revision Petition has been preferred.
3. It is submitted by the learned counsel for the petitioner that the
respondents have wrongly mentioned the petitioner's name as M/s.Chettinad
South India Corporation Private Limited instead of M/s South India
Corporation Private Limited. However, the petitioner has filed I.A.No.1 of
2019 for the rejection of the plaint in the name of M/s.Chettinad South India
Corporation Private Limited.
4. Therefore, in the revision filed against the order passed in I.A.No.1 of
2019, the petitioner cannot seek to accept the cause title as M/s South India
Corporation Private Limited. The petitioner has to approach the trial Court for
appropriate amendment.
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C.R.P.SR.No.82959 of 2021
& C.M.P.No.17414 of 2021
G.CHANDRASEKHARAN, J.,
jai/sts
5. In this view of the matter, this petition cannot be entertained and
therefore, this Civil Miscellaneous Petition is Dismissed. Accordingly, the
Civil Revision Petition is rejected at the S.R.stage itself.
26.10.2021
jai/sts
Index: Yes/ No
Speaking Order / Non-Speaking Order
To
The VI Additional City Civil Court,
Chennai.
Order made in
C.R.P.SR.No.82959 of 2021
& C.M.P.No.17414 of 2021
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