MOHAMMED SALEEM Vs. RMC TRAVELLERS INN PVT. LTD

JUDGEMENT

(1.) This Application has been filed by the applicant / 1st defendant to grant an order to reject the plaint in C.S.No.60 of 2023.

(2.) Heard the learned counsels for the applicant, respondents 1, 8, 11, learned Government Advocate for the respondents 15 to 17 and perused the materials available on record. Application in brief:-

(3.) The applicant is the 1st defendant; the 1st respondent / plaintiff has filed the suit seeking the reliefs for declaration that the suit property belongs to the plaintiff along with the consequential injunction against the defendants 1 and 2 and also for permanent injunction restraining the defendants 1 and 2 from fabricating or registering the documents in respect of the suit schedule property. Submissions of the applicant:-