BRAJESHWAR SEN Vs. J C DEB & ANR

JUDGEMENT

(1.) This is a revision petition filed by the petitioner against the order dated 30.09.2015 by virtue of which the learned Additional District Judge-03, South East, Saket Courts, New Delhi dismissed the application of the petitioner under Order 7 Rule 11 read with Order 1 Rule 10, sub-rule (2) of the Code of Civil Procedure, 1908.

(2.) I have heard the learned counsel for the petitioner and have also gone through the record.

(3.) This is a case where a suit was filed by respondent No.1 against the petitioner and respondent No.2 for recovery of money. The allegations which were made in the plaint were that the defendants i.e. the petitioner and respondent No.2 had extorted money to the tune of Rs.25 lacs in different proportions from plaintiff/respondent No.1. Accordingly, a suit was filed for recovery of the aforesaid amount by respondent No.1.