(1.) The present revision petition has been filed against the order dated 03.09.2015 whereby the trial Court rejected the plaint of the plaintiff-petitioner under Order 7 Rule 11 of the Code of Civil Procedure (hereinafter to be referred to as "CPC").
(2.) Vide the impugned order it was noticed that the case had been fixed for the purposes of filing of the court fee pursuant to the order dated 03.08.2015. At that juncture, an application for extension of time for depositing the court fees had been filed on the ground of financial hardship. It has been noticed in the impugned order that there was no evidence with regard to any financial hardship which had been brought on the record by the plaintiff-petitioner and, therefore, the plaint was rejected under order 7 Rule 11 CPC.
(3.) The plaintiff-petitioner has filed the present revision petition challenging the said order. A perusal of Section 2(2) CPC reads as under:-