TARA BAI Vs. VITTHAL RAO ITHOVA RAO GAYDHANE

JUDGEMENT

(1.) Heard on admission and on I.A. No. 01, application for grant of stay.

(2.) By the impugned order dated 26/04/2019 passed in Civil Suit No. 18-A/2018, learned trial Court has rejected the application under| Order 7 rule 11 of the CPC filed by the applicants/defendants No. 1 to 9 against which this civil revision has been preferred by them.

(3.) Learned counsel for the applicants/defendants No. 1 to 9 submits that the trial Court is absolutely unjustified in rejecting the application under Order 7 rule 11 of the CPC, as the civil suit is apparently barred by the principles of res judicata as the issue in question has already been decided in civil suit No. 25-A/2001 on 15/02/2003. Therefore, the impugned order is liable to be set aside.