LAWS(BOM)-2023-7-449

MAHESHWAR NARAYAN NAGRALE Vs. SANDEEP ISHWARRAO GHANGALE

Decided On July 28, 2023
Maheshwar Narayan Nagrale Appellant
V/S
Sandeep Ishwarrao Ghangale Respondents

JUDGEMENT

(1.) Heard Mr. Kshirsagar, learned counsel for the applicants and Mr. Rahul, learned counsel for the non-applicant.

(2.) The revision questions the order dtd. 5/11/2022 below Exh.13, by which the application under Order VII Rule 11 (d) of the Code of Civil Procedure, for rejection of the plaint filed by the applicants, has been rejected (page 47).

(3.) It is contended, that on the averment of the plaint, since the relief for specific performance was barred by limitation, the plaint ought to have been rejected.