C.V. KARTHIKEYAN Vs. P. SUBRAMANIAM

JUDGEMENT

(1.) The eighth defendant in a suit for partition and permanent injunction, is the petitioner before this Court. The respondents are the plaintiffs therein. The petitioner is aggrieved by the order of the trial Court in dismissing his application filed under Order 7 Rule 11 CPC for rejection of the plaint.

(2.) The case of the plaintiffs as found in the plaint, in short is as follows:

(3.) The petitioner as eighth defendant, filed I.A.No.686 of 2013 in O.S.No.93 of 2012 before the trial Court under Order 7 Rule 11 CPC seeking for rejection of plaint on the following grounds: