KARMAWALI Vs. HARPREET SINGH BATRA

JUDGEMENT

(1.) The above captioned application has been filed by defendants No. 1 to 12 praying that the suit be dismissed; alleging that the suit is an abuse of the process of law; that the suit is based on motivated falsehood; that there is suppression of material facts and documents.

(2.) Shri Amit S.Chadha, learned senior counsel appearing for defendants No. 1 to 11 fairly conceded at the Bar during arguments that Order 7 Rule 11 of the Code of Civil Procedure was hot being invoked. Inherent power of the Court was sought to be invoked.

(3.) To appreciate the rival contentions of the parties, a brief resume of the case, pleaded in the plaint and the grounds on which dismissal of the plaint is sought for may be noted.