BAJRANGLAL AGARWAL Vs. SUSHEELA AGARWAL

JUDGEMENT

(1.) The Appeal arises out of an order dtd. 31/1/2024 passed by the XI Additional Chief Judge, City Civil Court, at Hyderabad in an application made by the respondents/defendants under Order VII Rule 11 of The Code of Civil Procedure, 1908 ('CPC') for rejection of the plaint filed in the appellant's Suit.

(2.) The appellant/plaintiff filed a Suit before the Trial Court for partition of the suit schedule property by allotting 1/3rd share to the appellant and for declaration of the Gift Settlement Deed executed by the respondent No.1/defendant No.1 in favour of the respondent No.2/defendant No.2 on 9/12/2022 as null and void. By the impugned order, the defendants' (respondents herein) application under Order VII Rule 11 of CPC was allowed and the appellant's plaint was rejected.

(3.) A brief explanation of the relevant facts is required to be stated: