AMIYA VILAS SWAMI Vs. SHANKHA BRITA DAS

JUDGEMENT

(1.) THOUGH this matter was listed for admission, since it involves the only question of jurisdiction of the Civil Court, as the appeal is against the rejection of plaint, under Order VII, Rule 11 of CPC, the matter was taken up for final disposal with the consent of both the parties.

(2.) THIS is an appeal by the plaintiffs No. 1 to 6 questioning the order dated 1st March 2007 passed in O. S. No. 1758/2003 on LA. No. V.

(3.) THE Trial Court has allowed the LA. No. V filed under Order 7, Rule 1l (d) of CPC and rejected the plaint holding that, the matter can be inquired by the Registrar under section 25 of the Karnataka Societies Registration Act, 1960 (hereinafter referred as 'act') and not by the Civil Court.