ALEXANDER Vs. MUTTURUTHY SREE BHUVANESWARI TEMPLE

JUDGEMENT

(1.) Can a plaint be rejected under Order VII Rule 11 of the Code of Civil Procedure 1908 (CPC), based on an application filed by the defendant? This appeal impugns the concurrent findings against the appellant, whereby the suit filed by him for injunction was rejected."

(2.) The brief facts necessary for the disposal of the appeal are as follows:

(3.) Heard Sri. T. Krishanunni, the learned Senior Counsel, assisted by Adv. Niveditha Prem, the learned counsel appearing for the appellant and Sri.P.Sathisan, the learned counsel, assisted by Smt.Rohini S. Kumar, the learned counsel appearing for the respondents/defendants.