V.RAMASUBRAMANIAN, J. - (1.) Leave was granted on 07.09.2021.
(2.) Their plaint having been rejected by the trial court under Order VII Rule 11 (d) of the Code of Civil Procedure, 1908, and the said rejection having been confirmed by the High Court in a first appeal, the plaintiffs have come up with the above appeal.
(3.) We have heard Mr. Kevic Setalvad, learned senior advocate appearing for the appellants and Mr. Shekhar Naphade, learned Senior Advocate and Mr. Aniruddha Joshi, learned Advocate appearing for the contesting respondents.;