LAWS(MAD)-2023-3-97

C. MANI Vs. K. SAMPATH

Decided On March 08, 2023
C. MANI Appellant
V/S
K. SAMPATH Respondents

JUDGEMENT

(1.) The sole plaintiff in the suit in OS.No.304/2013 before the learned II Additional District Judge, Salem, is the appellant in the above appeal and the present Appeal Suit is preferred against the fair and decreetal order dtd. 30/4/2015 made in IA.No.198/2014 in OS.No.304/2013, an interlocutory application filed under Order 7 Rule 11 of CPC to reject the plaint in OS.No.304/2013.

(2.) Pending appeal, the sole appellant died and appellants 2 to 4 are brought on records as legal representatives of the deceased sole appellant.

(3.) Brief facts that are necessary for the disposal of this Appeal Suit are as follows.