LINGEGOWDA Vs. KRISHNAMURTHY L. V.

JUDGEMENT

(1.) This petition is filed challenging the order dtd. 29/6/2022 passed on I.A.No.IV in O.S.No.630/2021 by the Additional Senior Civil Judge and JMFC, Magadi.

(2.) This matter is listed for admission. Heard the learned counsel for the petitioner.

(3.) The challenge made in this revision petition is for rejection of an application filed under Order VII Rule 11(a) and (d) of C.P.C., wherein contended that there is no cause of action and also the suit is barred by limitation.