ANNAYYAPPA Vs. PUSHPA

JUDGEMENT

(1.) This revision petition is filed by defendant Nos. 6 to 10 under Sec. 115 of CPC challenging the order dtd. 13/6/2023 passed by the Senior Civil Judge and JMFC, Malur, in O.S.No.1/2023 whereby IA No.3 filed by defendant Nos. 6 to 10 under Order 7 Rule 11 (d) of CPC for rejection of plaint has been dismissed.

(2.) For the sake of convenience, parties are referred to as per their ranking before the trial court.

(3.) The brief facts of the case are that the plaintiffs filed a suit for specific performance of the contract. After service of summons, defendant Nos. 6 to 10 have filed IA No.3 under Order 7 Rule 11(d) of CPC for rejection of plaint. After hearing the parties, the trial court, by order dtd. 13/6/2023 rejected the application. Being aggrieved by the same, defendant Nos. 6 to 10 are before this Court.