SHESHACHALA Vs. GIRIJAMMA

JUDGEMENT

(1.) This Regular First Appeal is filed by the appellants- plaintiffs challenging the order dtd. 15/7/2025 passed on I.A.No.2/2025 filed by defendant No.15 i.e., respondent No.15 under Order VII Rule 11 (a) & (d) read with Sec. 151 of CPC in O.S.No.8268/2011 before the learned XXVIII Additional City Civil and Sessions Judge, Bengaluru (for brevity "the Trial Court") whereby, the Trial court allowed I.A.No.2/2025 and consequently, rejected the plaint as the suit is barred by Order XXIII Rule 3A of the CPC and for want of cause of action.

(2.) For the sake of convenience, the parties are referred to by their ranks before the Trial Court.

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