VENKATESHWARA Vs. VENKATESHWARA EDUCATION TRUST, BENGALURU

JUDGEMENT

(1.) The plaintiffs in O.S.No.5506/2017 on the file of XVII Addl. City Civil Court, Bengaluru (trial court) are the appellants. They have challenged the order dated 03.03.2018 passed by the trail court rejecting the plaint upon an application made by the respondents under Order 7 Rule 11(a) of CPC.

(2.) The appellants brought a suit against the respondents for the following reliefs.

(3.) The respondents made an application under Order 7 Rule 11(d) of CPC to reject the plaint, as the suit against 1st defendant, in particular, was not maintainable since leave of the Court under Section 92 CPC had not been obtained.