PANCHAKARLA NAGAMANI Vs. CHODE KANAKA MAHALAKSHMI

JUDGEMENT

(1.) This Civil Revision Petition is directed against the orders dtd. 23/7/2018 of the learned Rent Controller-cum-IV Additional Junior Civil Judge, Vijayawada, dismissing the application in I.A.No.358 of 2017 in O.S.No.116 of 2017 filed by the defendants 1 to 4 under Order VII Rule 11 of the Code of Civil Procedure ('the Code', for short) requesting to reject the plaint.

(2.) Heard Sri D.Anil Kumar, learned counsel for the revision petitioners. There is no representation for the contesting respondents 1 and 2. Learned counsel for the revision petitioners submit that respondents 3 and 4 are not necessary parties to this revision as they have not filed any counter before the trial Court. Respondent No.5 is stated to be not a necessary party.

(3.) The case of the defendants in support of the request made in the application for rejection of the plaint, in brief, is as follows:- The plaintiffs filed the suit seeking the relief of mandatory injunction directing the defendants 5 & 6 to take appropriate action by demolishing the 3rd & 4th floors after conducting enquiry as per the directions dtd. 4/2/2016, of this High Court in W.P.No.3280 of 2016 against the plaint schedule property and for consequential relief of permanent injunction restraining defendants 1 to 4 from ever interfering with the plaintiffs joint rights in the stair case, terrace of the building and common amenities. The defendants 1 and 2 are the GPA Holders. The 3rd defendant and 4th defendant constructed plaint schedule property, i.e., G+4 as builders, by name, "Sri Sai Sowdha" group house and the plaintiffs purchased a flat each in the 1st and 2nd floor in that group house. After purchase of the flats, the plaintiffs, in collusion with defendants 1, 2 and 4, with a view to secure wrongful gain, harassed the 3rd defendant by filing cases before District Consumer Forum-II, Vijayawada and also suit in O.S.Nos.410 of 2016 and 1153 of 2014 on the file of VI Additional Senior Civil Judge, Vijayawada. Later, the suit came to be dismissed on the basis of the memo filed by the plaintiffs. A writ petition in W.P.No.3280 of 2016 was filed before the High Court. The plaintiffs filed the instant suit with false and untenable grounds. The plaintiffs raised common reliefs in all the suits. Further, they have not taken any permission to file a fresh suit while not pressing the earlier suits filed by them.