NIKHIL S. KHANNA Vs. JAGDISH PRASAD KHANNA

JUDGEMENT

(1.) Through this Appeal, the Plaintiffs/Appellants herein assail the correctness of the Order dtd. 23/9/2024 [hereinafter referred to as 'Impugned Order'], passed in CS(OS) No. 656/2017, whereby the learned Single Judge rejected their plaint in exercise of powers under Order VII Rule 11 of the Code of Civil Procedure, 1908 [hereinafter referred to as 'CPC'].

(2.) Herein, the parties shall be referred to by their status and ranking in the suit, i.e., CS(OS) No. 656/2017.

(3.) In order to comprehend the issues involved in the present case, relevant facts, in brief, are required to be noticed.