MAHADEVA SWAMY Vs. RAMACHANDRA

JUDGEMENT

(1.) This appeal is by the plaintiffs in O.S. No. 1792/ 2004 against the order dated 19.3.2008 passed by the Prl. City Civil & Sessions Judge, Bangalore.

(2.) Learned City Civil Judge suo motu by invoking the provisions of Order VII, Rule 10 C PC has returned the plaint to be presented before the Competent Court in Mandya District on the ground that, suit is in respect of several schedule properties situated at different places and most of the properties are situated in Mandya district, and in view of the provisions of Section 17 of CP C, suit is required to be filed before the Civil Judge in Mandya district where the majority of properties are situated.

(3.) Respondent No.2 is represented by learned Counsel and respondent Nos.1 and 3 are served. Since the short point arises in this case, the matter is taken up for final disposal.