BALAJI Vs. ARUMUGAM

JUDGEMENT

(1.) The present Appeal Suit has been filed against the order and decree passed by the learned II Additional District Judge, Vellore @ Ranipet in IA No.4 of 2020 in OS No.95 of 2019 dtd. 24/3/2022.

(2.) The appellants are plaintiffs and the respondents are defendants in the suit. The suit was instituted for declaration and permanent injunction and for recovery of possession.

(3.) It is not in dispute that the defendants in the suit filed written statement and thereafter an Interlocutory Application was filed in IA No.4 of 2020 for rejection of plaint under Order VII, Rule 11 of the Code of Civil Procedure.