PREM KUMAR Vs. BHAGABAN RAM

JUDGEMENT

(1.) Heard learned counsel for the Parties.

(2.) The dispute involves rejection of an application under Order 7 Rule 11 of C.P.C. at the instance of the Plaintiffs seeking rejection of counter claim by way of decision involving a preliminary issue. Subsequent development shows that the trial court having rejected the Order 7 Rule 11 Application, a Revision being preferred has also come to be rejected in confirmation of the order of the trial court holding the counter claim is still maintainable.

(3.) CMP No.456/2020 was not in today's list but on being mentioned, on special notice the same is taken up along with CMP No.92/2021 through video conference mode. The CMP seeks a direction for expediting the trial.