KOUSALYA SRINIVASAN Vs. C.KRISHNAN

JUDGEMENT

(1.) This First Appeal arises out of the proceedings initiated by the 2nd defendant, seeking to reject the plaint.

(2.) The 2nd defendant filed an application I.A.No.6 of 2023 under Order VII Rule 11 of CPC. On enquiry, the trial Court has proceeded to reject the plaint. Challenging the said rejection of the plaint, the present appeal has been filed.

(3.) I have heard Mr.S.Diwakar, learned counsel for the appellant and Mr.S.K.Rahul Vivek, learned counsel for the contesting 1st respondent, who took out an application for rejection of the plaint. The respondents 2 and 4, despite service, have not chosen to appear.