R.SHAKUNTALA Vs. A. SARASWATHI

JUDGEMENT

(1.) The plaintiffs in O.S No.2664/2023 have filed this appeal challenging an Order dtd. 12/1/2026 passed on I.A. No.II/2025 by the C/C XLIII Additional City Civil and Sessions Judge, Bengaluru, by which the plaint was rejected in exercise of power under Order VII Rule 11(a) and 11(d) of the Code of Civil Procedure, 1908.

(2.) The parties shall henceforth be referred to as they were arrayed before the Trial Court. The appellants herein were the plaintiffs while the respondents herein were the defendants.

(3.) The suit in O.S No.2664/2023 was filed for partition and separate possession of one sixth share out of one fourth share in the suit schedule property. The suit property is land bearing Sy. Nos.6/1 and 6/2 situate at Dasarahalli Village, Bengaluru South Taluk, measuring 05 Acres 02 guntas.