(1.) HEARD both sides.
(2.) THIS appeal is preferred by the unsuccessful plaintiffs against the rejection of the plaint under Order VII Rule 11 (a)and (d) of the Code of Civil Procedure, 1908 (for brevity 'the CPC') by the learned ii Additional District and Sessions Judge (Fast Tract Court), Ongole, Prakasam district in O. S. No. 3 of 2001.
(3.) FOR convenience, the parties herein are referred to as arrayed in the suit.