KANTHI PROPERTIES Vs. NARAYANAMMA

JUDGEMENT

(1.) In this petition, the petitioner seeks a direction to the Additional Senior Civil Judge and Judicial Magistrate First Class Court, Devanahalli, to consider and dispose of I.A. No.8 filed by the petitioner under Order VII, Rule 11(a) and (d) read with Sec. 151 of the Code of Civil Procedure, 1908, seeking rejection of the plaint.

(2.) For the order proposed, notice to the respondents is dispensed with.

(3.) The material on record discloses that respondent Nos.1 to 3/plaintiff Nos.1 to 3 have instituted Original Suit No.647 of 2017 against the petitioner/defendant No.7 and respondent Nos.4 to 9/defendant Nos.1 to 6 for partition and separate possession of the alleged share in the suit schedule immovable properties and for other reliefs. In the said suit, which is being contested by the petitioner/defendant No.7, the petitioner has not only filed its written statement, but has also filed I.A. No.8 under Order VII, Rule 11(a) and (d) read with Sec. 151 of the Code of Civil Procedure, 1908, on 14/12/2022, seeking rejection of the plaint.