NARAYANAMMA Vs. THAMMAIAH AND ORS.

JUDGEMENT

(1.) Admit.

(2.) Even though the matter is listed for admission, with consent of both the parties, it is taken up for final disposal.

(3.) This is a plaintiff's Regular First Appeal challenging the order passed by the Trial Court rejecting the plaint under Order 7 Rule 11 of the Civil Procedure Code on the ground that the petitioner has no right in the property and also on the ground that the suit is barred by law of limitation.