PILLA MUNIYAMMA Vs. SARASWATHAMMA

JUDGEMENT

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

(2.) The appellants are the plaintiffs in O.S.No.1245/2015. The said suit has been filed by them seeking the following reliefs:

(3.) In response to the suit summons and court notices, the defendants appeared in the suit. Defendant Nos. 17, 18 and 19 filed an application under Order VII Rule 11(a), (b) and (d) r/w. Section 151 of Code of Civil Procedure, 1908 (CPC) seeking rejection of the plaint by contending that there is no cause of action and that the suit of the plaintiffs is under-valued and the same is barred by law of limitation. By the impugned order dated 23.03.2017 the plaint has been rejected. Being aggrieved, the plaintiffs have preferred this appeal.