SANJAY GUPTA Vs. SONAKSHI GUPTA

JUDGEMENT

(1.) Through the present Appeal, the Appellant assails the judgment dtd. 20/1/2025 [hereinafter referred to as 'Impugned Judgment'] passed by the learned Single Judge in CS(OS) 1965/2012, whereby the application under Order VII Rule 11 of the Code of Civil Procedure, 1908 [hereinafter referred to as 'CPC'] filed by the Appellant seeking rejection of the Plaint was dismissed.

(2.) The Appeal raises issues regarding the scope and limits of judicial scrutiny under Order VII Rule 11 of the CPC, including whether the plaint, when read meaningfully and as a whole, sets out a cause of action that would ultimately result in decreeing the suit or whether it falls within any of the grounds warranting rejection at the threshold.

(3.) In order to appreciate the issues arising for consideration in the present Appeal, it is necessary to briefly notice the relevant facts. For the sake of convenience, the parties are being referred to as they were arrayed before the learned Single Judge.