SANJAYA KETELIHA Vs. SUNIL KUMAR KETELIHA

JUDGEMENT

(1.) SUBMISSIONS of Shri M.D. Sharma learned counsel for the applicants on admission were heard at length. Reliance was placed on Subhash Chand Jain Vs. Chairman M.P. Electricity Board and others1 and Raj Kaur W/o Garumukh Singh Randhawa Vs. M/s. Kinetic Gallery and another2. Impugned order and annexures were perused.

(2.) THE applicants/defendants are aggrieved by the order dated 06.11.2008 passed by the 1st Civil Judge, Class-II, Bilaspur in civil suit No.41-A/2008 whereby the application under Order 7 Rule 11 (d) of CPC filled by the applicants/defendants was dismissed.