N LAKSHMAN Vs. KANTHAMMA K S

JUDGEMENT

(1.) These revision petitions are filed by the 9th defendant in different suits - O.S.Nos.2932/2015, 2942/2015, 2941/2015, 2939/2015, 2940/2015 and 2933/2015 on the file of XXIX Addl. City Civil and Sessions Judge, CCH-30, Bengaluru City, dismissing the application filed by the 9th defendant under Order 7 Rule 11 of Code of Civil Procedure.

(2.) Respondent No.1 in all these revision petitions are the plaintiffs, who filed the suits for declaration and consequential injunction in respect of the suit schedule properties (vacant sites).

(3.) The defendants filed written statements denying the plaint averments including the present petitioner, who has taken a specific contention that in view of provision under Section 125 of Karnataka Cooperative Societies Act, 1959, suits filed by the plaintiffs are not maintainable for want of notice issued under the said section to the society and sought for dismissal of the suit.