L PANDU Vs. M MANGALA

JUDGEMENT

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

(2.) Appellant was the plaintiff and respondents are defendant Nos.1 and 2 in Original Suit No.4718 of 2017. Respondent Nos.1 and 2 herein filed an application under Order VII Rule 11 of the Code of Civil Procedure, 1908 (for short, 'C.P.C') before the LXVI Additional City Civil and Sessions Judge, Bengaluru City. Said application has been allowed by order dated 23/06/2018. Consequently, plaint has been rejected. Being aggrieved by the rejection of the plaint, plaintiff has preferred this appeal.

(3.) The appellant-plaintiff herein sought the following reliefs, in respect of following Schedule property, in the suit: