VASANT RAMCHANDRA ALIAS CHANDER Vs. GURUDAS VASANTRAO YELVANDE

JUDGEMENT

(1.) Heard Mr. Kanetkar, learned counsel for the Applicants, and Mr. Barve, learned counsel for the Respondents.

(2.) By this Revision Application, filed under Section 115 of the Civil Procedure Code, 1908, the Applicants are challenging the order dated 2nd May 2014 passed by the Joint Civil Judge, Junior Division, Khed, below the application at "Exhibit-43" filed in Regular Civil Suit No.134 of 2004.

(3.) The application at "Exhibit-43" was filed by the present Applicants, who are Defendant Nos.1 to 5 before the Trial Court, under Order 7 Rule 11(d) of CPC, for rejection of the plaint on the ground that the Suit is barred by law.