ANGADI PARAMESHWARAPPA Vs. PUJAR AJJAPPA

JUDGEMENT

(1.) THE trial court has rejected the application (I.A.No.8) filed under Order VII Rule 11 (d) CPC. Therefore, the first defendant is before this court.

(2.) I have heard Sri.V.B.Siddaramaiah, learned counsel for petitioner.

(3.) THE learned counsel for petitioner submits that under relief No.4, petitioner has sought for direction to Tahsildar. If the trial court finds that it cannot consider/ grant relief No.4, the trial court would reject the same. On this ground plaint cannot be rejected.