DILIP VASANT SHETYE Vs. ANGELA P. OLIVEIRA

JUDGEMENT

(1.) The applicants herein are the original defendant Nos.1 and 2 in Regular Civil Suit No.34/2015/D. Respondent Nos.1 to 9 are the original plaintiffs. Respondent Nos.10 to 16 are the remaining defendants.

(2.) By way of revision, the applicants are challenging the impugned order dtd. 08/01/2016 whereby their application filed at Exh.26 under Order VII Rule 11 (d) of CPC came to be rejected.

(3.) Heard learned Counsel Shri I. Agha appearing for the applicants and the learned Counsel Ms. Asha Desai appearing for respondent Nos.1 to 9 and 13 to 16. The only aspect which requires consideration is whether the cause of action as shown in the plaint is illusory only to bring other reliefs which were already time-barred.