CHIEF OFFICER Vs. AMBU

JUDGEMENT

(1.) The present petition is filed against the order dated 30.10.2019 passed in O.S.No.57/2012 on an interim application filed under Order VII Rule 11(d) of CPC. The said application is filed primarily on the premise that the suit is barred in view of provision of Sec. 283 of the Karnataka Municipalities Act, which reads as under:

(2.) At Paragraphs 9 and 10 of the plaint, plaintiffs have pleaded as under:

(3.) The trial court, at Paragraph 7 of its order, has given the following reasoning: