G NAGARAJ Vs. B P MRUTHUNJAYANNA

JUDGEMENT

(1.) This appeal is presented by the plaintiffs against judgment and decree dated 19.01.2019 in O.S.No.4252/2016 on the file of VII Additional City Civil and Sessions Judge, Bengaluru, allowing I.A.No.V filed under Order VII Rule 11 of CPC and rejecting the plaint.

(2.) For the sake of convenience, parties are referred to as per their status in the original suit.

(3.) Heard Shri. M.R. Rajagopal, learned advocate for the plaintiffs.