BANAJA JENA Vs. GOURANGA CHARAN BISWAL

JUDGEMENT

(1.) HEARD Mr. P.K. Singh, learned counsel for the appellants.

(2.) THIS appeal has been preferred against the order dated 9.12.2011 passed in C.S. No. 879 of 2011 by the learned Civil Judge (Sr. Division), Bhubaneswar directing return of the plaint to the appellants. The appellants as plaintiffs filed the above suit with the following prayer:

(3.) EXPLANATION - For the removal of doubts, it is hereby declared that a Court of appeal or revision may direct, after setting aside the decree passed in a suit, the return of the plaint, under this sub -rule.]