NAVNEET AGARWAL Vs. JYOTI KUMAR

JUDGEMENT

(1.) Heard.

(2.) This revision is directed against the order dated 12.07.2013 passed by Civil Judge (Sr. Div.), Dehradun in O.S. No.524 of 2007, whereby the said court has rejected the counter claim of the defendants under Order VII Rule 11 of Code of Civil Procedure, 1908.

(3.) Learned counsel for the respondents pointed out that the revisionists are trying to delay in proceeding of the suit for one reason or other. In this connection, it is pointed out that in suit for possession and injunction filed by plaintiff (purchaser of the house) against the defendants (sellers), filed in year 2007, a counter claim was made by the defendants in the year 2008 without making payment of court fee. Thereafter, by moving an application, they sought that they be declared pauper, which was rejected.