JASRAJ LALAJI OSWAL Vs. RAZIYA MEHBOOB PATEL

JUDGEMENT

(1.) Heard finally at the admission stage by the parties' consent.

(2.) The petitioner is the defendant and the respondents are the plaintiffs. The plaintiffs filed Civil Suit No. 9 of 2016, to have the petitioner evicted. In that suit, the petitioner, as the defendant, applied under Order 7 Rule 11 of CPC to have the plaint rejected. The petitioner has maintained that the plaint reveals no cause of action, so it should be dismissed under Order 7 Rule 11 (a) of the CPC.

(3.) The trial Court, through its order dated 16th September 2017, dismissed the application. Aggrieved the petitioner filed this Writ Petition.