A RANGASWAMY Vs. SHIVARAJ

JUDGEMENT

(1.) Though, the matter is posted for admission, the matter is heard on merits, as it is a short matter wherein the trial court has rejected the plaint invoking the provision under Order 7 Rule 11 of CPC.

(2.) As I find no merit in the appeal, issuance of notice to respondents is dispensed with.

(3.) The plaintiff has filed a suit for permanent injunction restraining the defendants from interfering with the possession of the suit schedule property. After filing the written statement, the defendants have brought to the notice of the court that the plaint averments itself are not sufficient to grant the relief as prayed in the plaint. As such, no cause of action has been made out with reference to the prayer sought for in the plaint.