MANJUNATH Vs. CHIKKATHAYAMMA

JUDGEMENT

(1.) In this petition, the petitioners seek the following reliefs:

(2.) Heard learned counsel for the petitioners and perused the material on record.

(3.) A perusal of the material on record will indicate that as long back as on 5/2/2025, the petitioners who are defendant Nos.7 and 8 in the suit have filed an application under Order VII Rule 11 (a) and (d) of CPC seeking rejection of the plaint and the said application having not been disposed of by the Trial Court even till today and the suit being posted before the Trial Court on 10/2/2026, without expressing any opinion on the merits/demerits of the rival contentions, I deem it just and appropriate to dispose of the petition by directing the Trial Court to dispose of the application filed by the petitioner under Order VII Rule 11(a) and (d) of CPC, in accordance with law, after hearing both sides, within a period of one month from 10/2/2026.