NANJAMMA Vs. G.L. ANJINAPPA

JUDGEMENT

(1.) This matter is listed for admission. Heard the learned counsel appearing for the petitioners and the learned counsel appearing for respondent Nos.1 to 5.

(2.) This Revision Petition is filed challenging the order of rejection of the application filed under Order VII Rule 11 (a) and (d) read with Sec. 151 of CPC, wherein, contend that there is no cause of action and the suit is barred by limitation.

(3.) The learned counsel appearing for the petitioners would vehemently contend that the relief is not sought in respect of the Sale Deed and the Trial Court has committed an error in coming to the conclusion that in paragraph No.24 of the plaint stated the cause of action and also pleaded with regard to the knowledge and the suit is also barred by limitation and to that effect no finding has been given. Hence, it requires interference.