SUNIYASUDHAKARAN Vs. PADMAMMA

JUDGEMENT

(1.) This Regular First Appeal is filed by the appellant-plaintiff challenging the order passed in I.A.No.V filed by defendant Nos.7 and 8 i.e., respondent Nos. 8 and 9 under Order VII Rule 11(d) read with Sec. 151 of CPC in O.S.No.804/2018 before the Prl. Senior Civil Judge, Bengaluru Rural District, Bengaluru (hereinafter referred to as "Trial Court" for short) whereby, the Trial court allowed I.A.No.V and consequently, rejected the plaint for want of cause of action and by stating that the suit is barred by limitation vide order dtd. 11/9/2023.

(2.) For the sake of convenience, the parties are referred to by their ranks before the Trial Court. The appellant are the plaintiff and respondents are the defendants.

(3.) The abridged facts of the case are as under: