GUMMADI USHA RANI Vs. GUDURU VEKATESWARA RAO

JUDGEMENT

(1.) Heard Sri A. Syam Sundar Reddy, learned counsel for the appellants.

(2.) This appeal under Sec. 96 of the Code of Civil Procedure (CPC) has been filed by the plaintiffs challenging the order of rejection of plaint dtd. 6/5/2025, passed by the II Additional District Judge, Vijayawada in G.L.No.1148 dtd. 7/3/2025 at the stage of registration of the suit.

(3.) At that stage counsel for the plaintiffs was heard and the rejection was without issuing the notice to the defendant. Consequently, for the aforesaid reasons, we being of the view that the notice was not required to be issued to the defendantrespondents, dispensed with the notice of this appeal by order dtd. 22/9/2025 while reserving the judgment.