ANANDAPPA Vs. L. DEVAKUMARI

JUDGEMENT

(1.) Heard the petitioners counsel.

(2.) This matter is listed for admission. The impugned order challenged before this Court is rejection of an application filed under Order VII Rule 11(a) of CPC.

(3.) The main contention of the petitioners before the trial Court is that they are not the family members of the plaintiffs and defendant No.2 and hence they cannot maintain a suit for partition and also if any grievance against the petitioners herein, they would have to approach the revenue court and not to make them as parties in a suit for partition and the same has not been considered by the trial Court.