JAYARAM Vs. G S UMA

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of learned counsel on both sides, it is heard finally.

(2.) Appellant is the plaintiff in Original Suit No.4507 of 2017. Said suit has been filed by the appellant seeking the following reliefs:

(3.) In response to the said plaint, the defendants appeared and filed their written statement. They also filed an application, namely I.A. No.II under Order VII Rule 11 of the Code of Civil Procedure, 1908, (C.P.C.) seeking rejection of the plaint on the ground that the suit was barred by the principles of res judicata. By order dated 28-9-2018, said application has been allowed and the plaint has been rejected. Hence, this appeal.