CHAYA Vs. NIL

JUDGEMENT

(1.) RULE . Rule made returnable forthwith. With the consent of parties taken up for final hearing.

(2.) THE order passed by the Court dismissing the suit is assailed in the present writ petition.

(3.) SHRI Kulkarni, the learned counsel for the petitioner submits that upon examination of plaint the Registry of the Court has found the following defects.