RAMISETTY VENKATANNA Vs. NASYAM JAMAL SAHEB

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the High Court of Andhra Pradesh at Amaravati in Revision Petition (CRP) No. 179/2021, by which, the High Court has dismissed the said revision petition and has affirmed the order passed by the learned Trial Court dismissing/rejecting the application submitted by the appellants herein - original defendant Nos. 9 & 10 under Order VII Rule XI of CPC, the original defendant Nos. 9 & 10 have preferred the present appeal.

(2.) The facts leading to the present appeal in a nutshell are as under: -

(3.) Shri Anand Nuli, learned counsel appearing on behalf of the appellants has vehemently submitted that in the facts and circumstances of the case both, the learned Trial Court as well as the High Court has committed a grave error in not allowing the application under Order VII Rule XI of the CPC and consequently, not rejecting the plaint.