(1.) This is an appeal against the order dtd. 2/12/2016 in O.S.No.301/2008 on the file of I Additional Senior Civil Judge, Mysuru holding the suit not maintainable and rejecting the plaint under Order VII Rule 11(a) of CPC.
(2.) Shorn of details, the case of the plaintiffs is like this:
(3.) The defendants No.24 and 25 filed written statement denying the right of Somakka to inherit the property and thereby the right of the plaintiffs to claim the property. They also pleaded that the suit was time barred.