NARAYAN Vs. SANTOSH

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of learned Counsel appearing for the parties.

(2.) This revision application is preferred by the applicant/original defendant No.3, challenging the order dtd. 28/7/2023 passed by the learned Joint Civil Judge Junior Division, Risod, District Washim below Exhibit-17 thereby rejecting the application filed under Order VII Rule 11 of the Code of Civil Procedure, 1908 for rejection of plaint/dismissal of suit i.e. Regular Civil Suit No.26/2023.

(3.) The facts in brief are stated as under :-