KALIAPPA CHARITABLE TRUST Vs. PANKAJAM

JUDGEMENT

(1.) The short facts of the case are as follows:-

(2.) While the above suit was pending, the plaintiffs 1 to 7 / appellants herein had filed supplementary application in I.A.No.3140 of 2013 in O.S.No.2688 of 2013 for rejection of the plaint in O.S.No.2688 of 2013. The plaintiffs have filed counter statement and opposed the above said interlocutory application. After recording the averments of both sides, the trial Court was pleased to allow the above I.A.No.3140 of 2013 in O.S.No.2688 of 2013 and rejected the plaint. Against the order and decreetal order passed in the said Interlocutory Application, the plaintiffs had filed an appeal suit in A.S.No.38 of 2014, on the file of Sub Court, Coimbatore. The learned Judge was pleased to allow the above appeal and directed the trial Court to dispose the main suit within a period of four months after granting sufficient opportunities to both parties. Against the said judgment and decree, the above appeal has been filed by the defendants 1 to 7 / appellants herein.

(3.) The highly competent counsel Mrs.P.T.Asha appearing for the appellants has filed written submission and further argued the case. The written submissions reads as follows:-