VIRENDRA SINGH NEGI Vs. MEERU PHUL

JUDGEMENT

(1.) The proposed Revision has been filed against the order dtd. 22/7/2024, passed by learned Judge, Small Cause Court/ District Judge, Pauri in SCC Suit No.05 of 2023, 'Smt. Meeru Phul vs. Virendra Singh Negi', by which, the learned Judge has dismissed the Application, filed by the proposed revisionist - defendant under Order VII Rule 11 of the Code of Civil Procedure, 1908.

(2.) Heard Mr. Kurban Ali, learned counsel for the proposed revisionist.

(3.) Mr. Kurban Ali, Advocate submits that the revisionist - defendant had taken two grounds in his Application. The first ground was that the Judge, Small Cause Court/ District Judge, Pauri has no inherent jurisdiction to hear the said suit and the plaint does not disclose any cause of action.