(1.) Learned counsel for the rival parties are heard on the question of admission.
(2.) This civil revision under section 115 of C.P.C assails interlocutory order passed on 15.05.2013 by 2nd Civil Judge, Class-II, District Shivpuri in Civil Suit No. 144-A/2012, whereby application under Order VII Rule 11 of CPC preferred by the defendants, on the ground of plaint being barred by law and not disclosing any cause of action, has been rejected.
(3.) The basic facts giving rise to the instant revision are that after receipt of the plaint, on being returned by the Court of incompetent jurisdiction, the plaint was filed before the trial court without being supported by an affidavit as per section 26 of CPC to the extent that the same affidavit which was filed before the incompetent court was annexed alongwith plaint filed before the competent court, without carrying out any correction and without filing fresh and appropriate affidavit.