DINESH PANDEY Vs. RAJKUMAR PANDEY

JUDGEMENT

(1.) WITH consent, finally heard.

(2.) THIS petition takes exception to the order dated 4.1.2012, whereby the counter claim of petitioner was returned to him under Order 7 rule 10 of the Code of Civil Procedure (CPC).

(3.) SHRI Bharadwaj took a preliminary objection that the said order is appealable under Order 43 rule 1(a) CPC. Parties are heard on this aspect. Order 43 rule 1(a) reads as under