MUNILAKSHMAMMA Vs. VENKATAMMA

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the Senior Civil Judge and JMFC, Anekal, Bengaluru Urban District in O.S.No.499/2016.

(2.) For the sake of convenience, the parties are referred to as per their ranks in the trial Court.

(3.) Facts in brief are: The plaintiffs/appellants herein filed O.S.No.499/2016 before the trial Court against the defendants for a decree of partition and separate possession of the suit schedule property. The defendant Nos. 1 to 3 filed written statement in the said suit and filed I.A.No.2 under Order 7, Rule 11 (a) and (d) of Code of Civil Procedure, 1908 for rejection of plaint. The plaintiffs resisted the same by filing objections to the said I.A.No.2. The Trial Court passed orders on I.A.No.2, allowing the same and rejecting the plaint. Hence, this appeal.