CHIMANLAL Vs. KESHURAM

JUDGEMENT

(1.) BY this petition under Article 227 of the Constitution of India petitioner has challenged the legality and propriety of the order dated 7/9/2011 passed by Civil Judge Class-II, Doundilohara, District Durg (C.G.) in civil suit No. 20-A/2010 whereby Civil Judge Class-II has allowed the application filed under Order 7 Rule 14(3) of the Code of Civil Procedure, 1908 (in short `the Code') and has received the documents filed on the date of judgment.

(2.) MR. P.P. Sahu, Advocate for the petitioner & MR. Vinod Kumar Tekam, P.L. for the State/respondent No. 9 are heard.

(3.) AFTER providing an opportunity of hearing to the parties, Court below has allowed the application vide order impugned.