VINAY Vs. HARSHVARDHAN

JUDGEMENT

(1.) Heard on the question of admission.

(2.) This Civil Revision has been filed by the petitioner under Sec. 115 of the Code of Civil Procedure, against the order dtd. 10/7/2023, passed by the XIXth District Judge, Indore in Civil Suit No. 45-A/2015 whereby, the application filed by the petitioner/defendant No.1 Vinay Khandekar, under Order 12 Rule 6 of the C.P.C has been rejected.

(3.) In brief, the facts of the case are that a civil suit for partition, mesne profit and injunction has been filed by the plaintiff/respondent No.1 against the petitioner and as many as 17 other defendants being the members of the same Khandekar family.