TELU VISHAL RAJ Vs. TELU HIMABINDU

JUDGEMENT

(1.) The appeal arises from an order passed by the learned XI Additional Chief Judge, City Civil Court at Hyderabad, on 9/1/2023, in I.A.No.1099 of 2022 in O.S.No.476 of 2018.

(2.) The impugned judgment was passed on an application filed by the defendants (respondents in the appeal) under Order VII Rule 11(a) and (d) read with Sec. 151 of The Code of Civil Procedure, 1908, for rejection of plaint. By the impugned order, the learned Trial Court allowed the application filed by the defendants and directed for return of the plaint for filing before a proper forum.

(3.) The appellant before us was the plaintiff and the respondents were the defendants in the Trial Court.