JANPAD PANCHAYAT Vs. SHAKUNTALA

JUDGEMENT

(1.) With the consent of learned counsel for the parties, matter is finally heard.

(2.) By this petition preferred under Article 227 of the Constitution of India the petitioner/defendnat No.1 has challenged the order dtd. 17/2/2022 passed by the Civil Judge, Senior Division, Kasrawad, District Khargone in RCS-B No.6/2016 whereby its application under Order 7 Rule 11 of the CPC for rejection of the plaint has been rejected.

(3.) The plaintiff/respondent No.1 has instituted an action for recovery of a sum of Rs.2,86,886.00 from the defendants submitting that she is running a photocopy centre and defendant No.1 has been getting the work of photocopy done from her by inviting tenders which have been awarded to her. She has worked as per the tenders and has submitted bills to defendant No.1 from time to time but as on date of suit a sum of Rs.2,86,886.00 has not been paid to her for the work and is outstanding.