SIDDHARTH PATEL Vs. SHRAVAN KUMAR PATEL

JUDGEMENT

(1.) Present case concerns itself with the legality of the order dated 16.07.2016, passed by Eighth Additional District Judge, Jabalpur in C.S. No.7-A/2012, whereby the application filed by the defendant No.2/petitioner under Order 7, Rule 11 (d) of the Code of Civil Procedure was rejected.

(2.) Respondents herein filed a civil suit on 12.05.2012, interalia claiming the following reliefs :-

(3.) During the pendency of the civil suit, the petitioner herein moved an application to reject the plaint under the provisions of Order 7, Rule 11 (d) of the C.P.C., as according to him the suit was barred by limitation in view of the fact that the Firm stood dissolved on 15.05.2005, on the death of First Party as per the clause 10-b of the partnership deed dated 30.04.1986.