RAMBARAN SINGH Vs. HEMANT KUMAR SHUKLA AND OTHERS

JUDGEMENT

(1.) The instant Civil Revision is filed against the order dated 22.02.2013 passed by 5th Civil Judge Class II, Morena, by the said order. The Court below has rejected the application filed by the applicant/defendant under Order VII Rule 11(a) of C.P.C.

(2.) The order impugned is perused.

(3.) The contention of the applicant/defendant that in the plaint though cause of action shown to have arisen on 21.12.2012 whereas Suit itself was filed on 06.12.2012, hence, before arising of cause of action, the Suit has been filed, hence, the same was liable to be dismissed under Order VII Rule 11 (a) of C.P.C.