SHIVRUDRA SHIVLING PAILWAN Vs. PRAKASH MAHARUDHRA PAILWAN

JUDGEMENT

(1.) HEARD the learned Advocates for the parties. Rule. By consent, the Rule is made returnable forthwith.

(2.) THE petitioner challenges the order dated 21st June, 2002 rejecting the application filed by the petitioner for rejection of the plaint under Order 7, Rule 11 (d) of the C. P. C.

(3.) IT is the contention of the learned Advocate for the petitioner that the suit has been filed for execution of the compromise decree in the earlier suit between the parties and therefore considering the provisions of section 47 read with Order VII, Rule 11 (d) of C. P. C. the plaint is liable to be rejected.