GOWRAMMA AND ORS. Vs. MUNIKRISHNAPPA AND ORS.

JUDGEMENT

(1.) This is the plaintiffs' regular first appeal against the order dated 15.10.2015 passed on I.A.3 in O.S. No. 84/15 by the trial Court rejecting the plaint under Order VII Rule 11(a), (b) and (d) of the Code of Civil Procedure.

(2.) For the purpose of convenience, the parties are referred as they are referred to in the original suit.

(3.) The subject matter of the suit is that the land measuring 12 3/4 guntas in Sy. No. 200/1 and 1 acre 15 1/4 guntas in Sy. No. 200/1 both situated at Kudlu village, Sarjapur Hobli, Anekal Taluk, Bengaluru District which are more particularly described in the schedule to the plaint as schedule 'A' property and Schedule 'B' property (for short, hereinafter referred to as 'the schedule properties').