HARIRAM PATIDAR Vs. JAT SEEDS GREEDING AND WAREHOUSING

JUDGEMENT

(1.) The appellant/plaintiff has filed the present appeal under Order XLIII Rule 1 (a) of CPC against the order dated 25.10.2016 passed in Civil Suit No.16-A/2014 by Additional District Judge, Dharampuri, District Dhar by which the plaint has been returned under Order VII Rule 10 of CPC while deciding the Issue No.8 as preliminary issue.

(2.) Facts of the case, in short, for disposal of this appeal are as under :-

(3.) With the consent of the parties I have heard the appeal finally.