SAJJAN SINGH Vs. JASVIR KAUR

JUDGEMENT

(1.) Leave granted.

(2.) Heard the learned counsel for the appellant as also the learned counsel for the respondents and perused the appeal papers.

(3.) In a suit filed by the appellant herein, the respondents filed an application under Order VII Rule 11 of the Code of Civil Procedure, 1908 (for short 'CPC') which was, at the first instance, dismissed by the Trial Court through its order dtd. 30/10/2017. The respondents were therefore before the High Court in a Revision Petition. The High Court having considered the matter, has through its order dtd. 25/3/2019, allowed the Revision Petition, and as a consequence, the application filed under Order VII Rule 11 of CPC was allowed and the plaint was rejected. It is in that light, the appellant is before this Court.