TARACHAND SAHU Vs. GANESHSIYA BAI

JUDGEMENT

(1.) Heard.

(2.) Being aggrieved by the order dtd. 9/5/2023 passed by the First Civil Judge, Class-II, Mahasamund (CG) in Civil Suit No.29-A/2021, whereby, an application preferred by the respondents/defendants under Order 7 Rule 11(d) of the Code of Civil Procedure (in short "the CPC"), was allowed and the plaint was rejected, the present Revision has been filed.

(3.) At the outset, the seminal question, which arose for consideration before this Court, is whether the rejection of the plaint under Order 7 Rule 11 of the CPC is revisable under Sec. 115 of the CPC or appealable under Sec. 96 thereof. The grounds for rejection of the plaint have been stated under Order 7 Rule 11 of the CPC.