D.RAMMA Vs. MALA BRAJKUMAR BHAKTANI

JUDGEMENT

(1.) Since the lis and parties involved in these revision petitions are same, these matters were heard together and are disposed of by way of this common order.

(2.) CRP.Nos.1159, 1171 and 1357 of 2020 are filed by defendant Nos.35, 40 and 39 respectively, challenging the orders dtd. 24/2/2020 passed in IA.Nos.1043, 917 and 916 of 2019 respectively, in OS.No.593 of 2018 by the III Additional District Judge, Ranga Reddy District, at L.B.Nagar.

(3.) The brief facts of these cases are that the revision petitioners who are defendants in the above suits filed the above IAs., under Order VII Rule 11 of the Civil Procedure Code (for short 'CPC') praying for rejection of plaint. After hearing both sides, the trial Court dismissed the said IAs., vide impugned orders dtd. 24/2/2020 observing that the plaint discloses some cause of action and the same is sufficient even though the chance of success for the plaintiff in the suit, are remote. Hence, these revisions.