DHIRAJILAL VISHANJI CHEDDA Vs. KSHITIJA INFRASTRUCTURE PVT. LTD

JUDGEMENT

(1.) Heard the learned counsel appearing for the respective parties.

(2.) Since parties and issues involved are similar, these Civil Revision Applications are being disposed of by common judgment. The representative facts are taken from the first matter, viz., Civil Revision Application No. 662 of 2012, for the sake of brevity and convenience.

(3.) By this Revision under Section 115 of the Code of Civil Procedure, 1908, the applicant is challenging the orders of the learned Single Judge and Appellate Bench of the Small Causes Court, whereunder the applicant's plaint is rejected under Order 7, Rule 11 (d), of C.P.C.