MUKESH CHANDRA SAXENA Vs. ANAND KUMAR SONKAR

JUDGEMENT

(1.) Heard Shri Manish Kumar Nigam, learned counsel for the revisionists.

(2.) This revision has been filed by the defendant nos.1 and 2 against the order dated 1 November 2019 passed by the Civil Judge (Senior Division), Fast Track Court, Kanpur Nagar rejecting the application (paper no.73-C) filed by the revisionists under Order 7 Rule 11 of the Code of Civil Procedure in Original Suit No.1406 of 2015.

(3.) By means of the impugned order dated 1 November 2019, the court below, after considering the averments made in the plaint, has held that a cause of action is reflected on reading of the entire plaint and, therefore, the application was rejected.