SUDHIR TULSIDAS SAINI Vs. KANUBHAI SHANKARBHAI PATEL

JUDGEMENT

(1.) This appeal under Sec. 96 of the Code of Civil Procedure, 1908 (hereinafter referred to as 'the Code') challenges the order passed below Exhibit-1 in Civil Suit No.400 of 2024, whereby the learned Chamber Judge, City Civil Court, exercising the suo-moto powers, rejected the plaint under Order VII Rule 11 of 'the Code' held that the suit is ex-facie time barred.

(2.) Facts in a nutshell are as under:-

(3.) Heard learned advocate appearing for the appellant.