RAMESH KUMAR YADAV Vs. MANAN YADAV

JUDGEMENT

(1.) The instant civil revision petition under Sec. 115 of the Code of Civil Procedure, 1908 ("CPC" hereinafter) has been filed on behalf of the petitioners seeking setting aside of the order dtd. 25/1/2024, ("impugned order" hereinafter), passed by the learned Civil Judge- N/W District, Rohini Courts, Delhi in CS SCJ no.1318/2019.

(2.) The brief facts that led to the filing of the instant revision petition are as follow:

(3.) Mr. Pawan Bindra, learned senior counsel appearing on behalf of the petitioners submitted that the learned Trial Court failed to appreciate the arguments and contentions made in the application filed under Order VII Rule 11 of the CPC while passing the impugned order, and thus, the same is liable to be set aside.