P.R.KRISHNAN Vs. T.RUBY CHRISTIE

JUDGEMENT

(1.) THE applicants / defendants 2, 3, 4, 12, 13, 14, 15, 19, 20 and 23 have filed this application under Order XIV Rule 8 of O.S.Rules r/w Order VII Rule 11(a) of the Code of Civil Procedure, for rejection of plaint as against applicants, on the plea, that the plaint does not disclose any cause of action against applicants/defendants.

(2.) THE plaintiff/non applicant has filed suit for recovery of Rs.36,07,500.00 (Rupees Thirty Six Lakhs Seven Thousand and Five Hundred only) together with interest @ 9% p.a. from the date of plaint till realization against defendant no.1.

(3.) IT is not disputed, that defendant no.1 is not owner of the property and even according to the pleadings in the suit filed by the plaintiff/non applicant, he is only developing the property.