C. T. JAYASHREE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Regular First Appeal is filed by the appellants- plaintiffs challenging the order dtd. 16/3/2018 passed in I.A.No.11 filed by defendant No.22 i.e., respondent No.22 under Order VII Rule 11 (a) & (d) of CPC in O.S.No.431/2012 before the Senior Civil Judge & JMFC, Devanahalli (hereinafter referred to as "the Trial Court", for short) whereby, the Trial court allowed I.A.No.11 and consequently, rejected the plaint as the suit was barred by law of limitation 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: