H VAJRA RAJ JABARAJAN Vs. DECCAN ENTERPRISES

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) A memo is filed by the learned Counsel for the appellant stating that the appellant is not pressing the prayer (c) to set aside the orders passed on I.A.7 and 8 in O.S.No.6352/2000. The same is taken on record. In view of the same, what is to be considered by us in this appeal is in regard to the legality and correctness of the order passed on I.A.No.6 in O.S.No.6352/2002 dated 13.04.2006.

(3.) This is plaintiff's appeal. On an application filed by the defendants, the Trial Court has rejected the plaint under Order 7 Rule 11 of CPC. In order to appreciate the facts of the case, it would be appropriate for us to consider the pleadings of the parties.