NAND KISHORE CHOUKSE Vs. BALRAM CHOUKSE

JUDGEMENT

(1.) This revision has been preferred under section 115 of CPC against the order dated 19.1.2017 passed by Civil Judge, Class-II, Pipariya, District Hoshangabad in Civil Suit No.13-A/2015, whereby the objection of petitioner/ defendant under Order 7 Rule 11 CPC has been dismissed.

(2.) It is argued by learned counsel for petitioner that in plaint the plaintiffs have not clearly stated when the cause of action arose. The plaint does not disclose cause of action.

(3.) As per Order 7 Rule 11 CPC where it does not disclose a cause of action, plaint shall be rejected. The trial Court has wrongly dismissed the objection of petitioner in this regard.