Abhay Manohar Sapre, J. - (1.) Leave granted.
(2.) This appeal arises from the final judgment and order dated 18.02.2014 passed by the High Court of Delhi at New Delhi in RFA No.353 of 2012 whereby the Single Judge of the High Court dismissed the appeal filed by the appellants herein and upheld the judgment and order dated 08.05.2012 passed by the Additional District Judge, Tis Hazari Courts, Delhi in Suit No.135 of 2008 by which the suit of the appellants was dismissed by taking recourse to the powers under Order VII Rule 11 of the Code of Civil Procedure, 1908 (hereinafter referred to as "the Code").
(3.) In order to appreciate the short legal issue involved in the appeal, few relevant facts, which lie in a narrow compass, need to be mentioned hereinbelow.;