P C RAJENDRAN Vs. NAGARAJAN

JUDGEMENT

(1.) THE present Civil Revision Petition is directed against the impugned order passed by the trial court in I.A. No. 11 of 2008 in O.S. No. 122 of 2007 dated 5.6.2008 thereby an application was moved for rejection of the pleadings under Order VI Rule 16 of C.P.C.

(2.) THE trial court was of the view that since the plaintiffs have filed the suit for permanent injunction, whether they are entitled for the relief as prayed for or not are all to be decided only after full trial and in such circumstance, whether the impugned order does require interference under Order VI Rule 16 of C.P.C. as prayed for.