RASHI MISRA Vs. B. KALYANA RAMAN

JUDGEMENT

(1.) This petition assails an order dtd. 7/12/2019, passed in CS 81/2019, (B Kalyana Raman vs. Rashi Mishra), by the learned Additional District Judge ("the learned ADJ"), in which the present petitioner was the defendant and the present respondent was the plaintiff.

(2.) The impugned order adjudicates three applications preferred by the petitioner as the defendant before the learned ADJ, under Order VII Rule 11 and Sec. 151 of the Code of Civil Procedure, 1908 (CPC), and under Sec. 340 of the Code of Criminal Procedure, 1973, (Cr PC). Additionally, the impugned order strikes off the defence of the petitioner, purportedly in exercise of jurisdiction under the proviso to Order XV-A(1) of the CPC.

(3.) The petitioner is before this Court assailing all four decisions as contained in the impugned order.