K P SUBRAMANYA Vs. B GOWRAMMA

JUDGEMENT

(1.) THIS revision petition under Section 115 of the Code of Civil Procedure by the defendant No. 1 in OS No. 593 of 2001 pending before the Court of the dc Additional City Civil Judge at bangalore [cch No. 10], is aggrieved by the order dated 9-4-2007 passed on IA No. III,. an application filed under Order VII, Rule 11 read with Section 151 of the Code of Civil Procedure filed by the defendant-petitioner in the suit praying for rejection of the plaint, which came to be dismissed.

(2.) IT is contended, inter alia, that the learned trial Judge has committed an error; that the trial Court has failed to exercise jurisdiction vested in it in a proper manner; that he order is required to be set aside, application allowed and plaint rejected.

(3.) NOTICE had been issued to the respondents and the respondents have entered appearance through Counsel.