SADAGOPAN RAJAMANI Vs. K. RAJAIAH

JUDGEMENT

(1.) HEARD Sri. Madusudhana Rao, learned counsel appearing for petitioner and Sri. S.G. Bhagavan, learned counsel appearing for respondent No. 1 Notice to respondent Nos. 2 to 16 has been dispensed with vide order dated 16.10.2012. By consent of learned Advocates appearing for the parties, revision petition is taken up for final disposal.

(2.) PERUSED the order sought to be revised hereunder namely, order passed by trial Court dated 09.03.2012 on I.A. 13 in O.S. No. 25413/2008. The only issue which arises for consideration in this revision petition is, whether order passed by trial Court rejecting the application filed by revision petitioner (fifth defendant) seeking for rejection of plaint under Order VII Rule 11(a), which came to be dismissed, is to be set aside, affirmed or modified?

(3.) PER contra, Sri. S.G. Bhagavan, Learned counsel appearing on behalf of respondent No. 1 would support the order passed by trial Court and seeks for rejection of the revision petition.