(1.) CHALLENGE is made to a judgment of the learned Single Judge of this Court whereby an order of rejection of the plaint was made in A.No,4609 of 2004 in C.S.No,629/2004 at the instance of the defendants.
(2.) THE Court heard the learned Counsel for the appellant and also the learned Senior Counsel for the respondents.
(3.) THE learned Single Judge agreeing with the contentions put forth by the respondents' side rejected the plaint by the impugned order. Under the circumstances, this appeal has been brought forth.