KELACHANDRA JOSEPH GEORGE Vs. N.R. RAMESH

JUDGEMENT

(1.) This Regular First Appeal is filed by the appellant-plaintiff challenging the order dtd. 19/4/2023 passed on I.A.No.I filed by the defendant i.e., the respondent herein under Order VII Rule 11 (d) read with Sec. 151 of CPC in O.S.No.6055/2021 before the IX Additional City Civil & Sessions Judge at Bangalore (hereinafter referred to as "the Trial Court", for short) whereby, the Trial Court allowed I.A.No.I and consequently, rejected the plaint for want of cause of action and as barred by limitation.

(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: