RITA CHALIHA Vs. INDIRA DAVE

JUDGEMENT

(1.) Heard Mr. R. Borpujari, learned counsel for the petitioners. Also heard Mr. B.D. Deka, learned counsel for the respondents.

(2.) To assail the order dtd. 26/7/2022, passed by the learned Civil Judge (Senior Division), Sivasagar in T.S. No. 7/2021, thereby dismissing the petition filed under Order VII, Rule 11 CPC for rejection of plaint, the present application has been filed under Article 227 of the Constitution of India.

(3.) The petitioners are the defendants in the suit, which has been instituted by the respondents.