MR. VASANTH SHENOY Vs. THE KARNATAKA BANK LIMITED

JUDGEMENT

(1.) The appellant has filed this appeal challenging the order dtd. 8/12/2023 passed by the learned I Additional Senior Civil Judge and Chief Judicial Magistrate at Mangaluru, Dakshina Kannada, on I.A. No.I filed by the defendants under Order VII, Rule 11 of the Code of Civil Procedure, 1908 (for short, 'CPC') in Original Suit No.14 of 2019, thereby allowing the application filed by the defendants, and consequently, rejected the plaint.

(2.) The brief facts of the case are as under:

(3.) After initiation of the suit, the defendants appeared through their counsel and filed I.A. No.I under Order VII, Rule 11 of CPC for rejection of the plaint, as it does not make out a cause of action for suing for compensation/damages by an ex-employee against the employer, as relief of declaration has not been sought.