T.GOPAL Vs. K.K.SHEKAR

JUDGEMENT

(1.) The plaintiff has preferred this appeal being aggrieved by the order dtd. 20/9/2024 in O.S. No.1497/2020, whereby the suit filed by the plaintiff was rejected under Order VII Rule 11 read with Sec. 151 of the Code of Civil Procedure, based on the application filed by defendant No.1.

(2.) Heard the learned counsel for the appellant and perused the material on record.

(3.) The plaintiff instituted a suit seeking for declaration with the following prayers: