SUREKHA TANAJI NAIK Vs. TAJANI BALASO NAIK

JUDGEMENT

(1.) This Revision is directed against an order dtd. 15/3/2022 passed by the learned Civil Judge, Sr. Division, Jaysingpur, on an application (Exh.10) for rejection of the Misc. Civil Application No.87 of 2021 (main application) under the provisions of Order VII Rule 11(d) of the Code of Civil Procedure, 1908, on the premise that the main application was barred by law.

(2.) The background facts leading to the Revision Application can be summarized as under :

(3.) I have heard Mr. Kulkarni, learned Counsel for the Applicant, and Mr. Jagtap, learned Counsel for Respondent Nos.1 to 3, at some length.