ALAPATI SRINIVAS KUMAR Vs. ALAPATI PRAMEELA DEVI

JUDGEMENT

(1.) The review petitioner is the petitioner in C.R.P.No.1268 of 2023 and the defendant in O.S.No.285 of 2011 on the file of the Court of II Additional District Judge, Guntur.

(2.) The suit is filed by the respondents/plaintiffs seeking the following reliefs:

(3.) The defendant filed I.A.No.11 of 2023 under Order VII Rule 11 CPC seeking to reject the plaint on the ground that the suit is barred under Ss. 17 and 18 of the Limitation Act, 1963, and that the plaint did not disclose the cause of action and that the suit for cancellation of part of the document is not maintainable. The petition was opposed by the plaintiffs by filing counter and stating that the petition is not maintainable.