K.C. LEELAVATHI Vs. RAMANJANAMMA

JUDGEMENT

(1.) This appeal is filed by the appellant-plaintiff under Sec. 96 of Code of Civil Procedure for setting aside the order dtd. 20/10/2016 passed on I.A. No.4 and preliminary issue No.III in O.S. No.96/2013 pending on the file of I Additional Senior Civil Judge, Bengaluru Rural District, Bengaluru, for having rejected the plaint under Order VII Rule 11 of Code of Civil Procedure (hereinafter referred to as 'CPC').

(2.) Heard learned counsel for the appellant and learned counsel for respondents.

(3.) The rank of the parties before the trial Court is retained for the sake of convenience.