J.B. FRANKLIN Vs. VISHWAKSEN INDUSTRIES PVT.LTD.

JUDGEMENT

(1.) This Civil Revision has been filed against the order dismissing the petitioner's application to reject the plaint filed under Order VII Rule 11 CPC.

(2.) The petitioner is the second defendant in the suit. The first respondent/ plaintiff, has filed a suit for specific performance directing the defendants to execute the Sale deed pursuant to the Sale Agreement dated 26.03.2008. Pending suit petitioner, filed an application to reject the plaint and the same has been dismissed by the trial Court. Now, challenging the same , the present revision has been filed.

(3.) For the sake of convenience the parties are referred to as per their rank in the trial Court.