AXIS BANK LIMITED Vs. N. ABDUL SALAM

JUDGEMENT

(1.) Defendants 1 to 4 in C.S.No.821 of 2017, pending on the file of this Court, are the applicants herein. They have filed this application under Order XIV Rule 8 of Original Side Rules read with Order VII Rule 11(d) of Code of Civil Procedure, seeking the relief to reject the plaint as against the defendants 1 to 4.

(2.) Heard Mr.O.R.Santhanakrishnan, learned counsel for the appearing for the applicants/defendants 1 to 4 and Mr.A.Sirajudeen learned counsel appearing for the 1 st respondent/plaintiff.

(3.) The brief facts which is narrated by the 1 st respondent/plaintiff in the plaint in C.S.No.821 of 2017, is as follows: