G. C. SUMATHI KUMAR Vs. KIRAN M.

JUDGEMENT

(1.) This appeal is filed by the appellants-plaintiffs under Order XLI Rule 1 read with Sec. 96 of the Code of Civil Procedure, 1908 (for short 'CPC') for setting aside the judgment and decree passed by the VI Additional City Civil and Sessions Judge, Bengaluru in O.S.No.3377/2023 dtd. 20/6/2023 for having rejected the plaint under Order VII Rule 11(a) and (d) of CPC.

(2.) Heard the arguments of learned counsel for the appellants and learned counsel for the respondents.

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