BALAMMA Vs. SUNANDA

JUDGEMENT

(1.) Being aggrieved by order dtd. 4/2/2017 passed by II Additional Senior Civil Judge, Bengaluru Rural District, Bengaluru, rejecting the plaint in O.S.933/2013 entertaining the application under Order 7 Rule 11 (a) and (d) of Code of Civil Procedure ('CPC' for short), the plaintiff has preferred this appeal, as rejection of plaint amounts to decree.

(2.) We have heard the argument of Sri V.B.Siddaramaiah, learned advocate for the appellant and Sri Sharath S Gowda, learned advocate for respondents 1 to 4.

(3.) The plaintiff's suit is for partition of suit property measuring 1 acre 13 guntas of land in S.No. 101/2 of Bellandur Village, Vartur Taluk, Bengaluru East Taluk, and to declare that sale deeds of various dates do not bind her interest.