OCTANORM INDIA LTD Vs. UPASANA FINANCE LIMITED

JUDGEMENT

(1.) THIS Application has been filed under Order 14, Rule 8 of O.S. Rules read with Order 7, Rule 11, C.P.C. praying to reject the plaint under Clause 12 of Letters Patent read with Order 7, Rule 11 of C.P.C.

(2.) HEARD both sides. This Application has been filed by the applicants to reject the plaint on the ground that the suit property is not within the territorial jurisdiction of the original side of this Court.