PRAMEELA N Vs. KRISHNA REDDY VS L MAHADEVAIAH

JUDGEMENT

(1.) This Regular First Appeal is preferred by the aggrieved plaintiff challenging the order dated 5th November, 2014 passed by the trial Court on I.A. No.III filed under Order VII, Rule 11(b) and (d) of CPC in OS No.1527/2011, allowing the application by rejecting the plaint.

(2.) The brief factual matrix of the case is important to consider whether the trial Court has committed any error in rejecting the plaint under the above said provision of law.

(3.) The plaintiff has filed the suit with the following prayer: