LAWS(BOM)-2024-9-75

JARASAND SURYABHAN BORKAR Vs. BHAGWAT SURYAKANT KALE

Decided On September 02, 2024
Jarasand Suryabhan Borkar Appellant
V/S
Bhagwat Suryakant Kale Respondents

JUDGEMENT

(1.) Heard rival submissions at the admission stage.

(2.) Being aggrieved by the order dtd. 11/8/2022, passed by the learned Civil Judge, Senior Division, Latur i.e. learned trial Court, below Application Exh.40 in Regular Civil Suit No. 32 of 2021, the present applicant i.e. the original defendant No.3 in the aforesaid suit has filed this application. Under the impugned order, the learned trial Court has rejected the application (Exh.40) filed by the present applicant for rejection of the plaint under Order VII Rule 11 (d) of the Code of Civil Procedure.

(3.) Background facts leading to the present application are as under :-