S. NANJAPPA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Though this matter is listed for admission, with consent of learned counsel on both sides, the appeal is taken up for final hearing.

(2.) The captioned Regular First Appeal is filed by unsuccessful plaintiffs questioning the order passed by the learned Judge on I.A.No.2 filed under Order 7 Rule 11(d) of CPC read with Sec. 34 of SARFAESI Act wherein the learned Judge having accepted the objection filed by the respondentbank has proceeded to reject the plaint by invoking provisions of Order 7 Rule 11(d) of CPC.

(3.) For the sake of brevity, the parties are referred to as per their rank before the Court below.