GANESULA UMA PARVATHI Vs. AYITAM RAMA SWAMY

JUDGEMENT

(1.) THIS revision petition is filed under Section 115 of CPC against the order dated 4.10.2010 passed by the learned Principal Junior Civil Judge, Narsapur rejecting the plaint in OS No.(Sr.)2296/ 31.5.2010 in purported exercise of power under Order VII Rule 11(d) of CPC.

(2.) I have heard the learned Counsel for the revision petitioner and perused the material available on record.

(3.) IT is no doubt true that under Order VII Rule 11 CPC, the Court is competent to reject the plaint where the suit appears from the statement in the plaint to be barred by any law.