SHAILENDRA SINGH Vs. GEETA DEVI

JUDGEMENT

(1.) Heard Mr. Himanshu Pal, Advocate for the petitioners.

(2.) Petitioners are defendants in Original Suit No. 56 of 2017 filed by respondent in the Court of Civil Judge (Junior Division), Roorkee, Haridwar. They are aggrieved by refusal on the part of the trial Court to reject the plaint filed by Smt. Geeta Devi (respondent herein). Petitioners are also challenging the order passed by First Additional District Judge, Haridwar in their Misc. Civil Appeal No. 33 of 2018.

(3.) I have gone through the trial Court's order dated 29.09.2018 and appellate Court's order dated 30.05.2019. Both the Courts below have given cogent reasons for refusing to reject the plaint of the suit filed by respondent. I concur with the reasoning given by learned Courts below.