SALOMI AND ORS. Vs. RAJAMANI

JUDGEMENT

(1.) THE respondent instituted a suit against the petitioners in O.S. No. 120 of 2012, before the Subordinate Court, Valliyoor.

(2.) THE petitioners, after appearance, filed an application in I.A. No. 546 of 2012 invoking Order 7 Rule 11 of Code of Civil Procedure to reject the plaint. The learned Trial Judge considered the matter with notice to the respondent and ultimately, dismissed the application, by order dated 05 February, 2013. Feeling aggrieved, the unsuccessful petitioners are before this Court.

(3.) THE learned counsel for the respondent justified the impugned order.