RATTAN LAL JOSHI Vs. MAHESH JUMAR TIWARI

JUDGEMENT

(1.) Through the present revision petition filed under Article 227 of Constitution of India, the petitioner has challenged the order dtd. 31/10/2019 (Annexure P-3) passed by learned Civil Judge (Jr. Divn.), whereby, application filed by the petitioner-defendant No.1 under Order 7 Rule 11 CPC, has been dismissed.

(2.) For the convenience of the discussion, the parties are referred to as plaintiff and defendants, as making appearance before the Court below.

(3.) Plaintiff-respondent Mahesh Kumar Tiwari had filed a suit against defendant-petitioner Rattan Lal Joshi and others, thereby, seeking declaration to the effect that the plaintiff is entitled for recovery of Rs. 60.00lakh, on account of compensation for defamation, from the defendants and they are legally bound to pay the same to the plaintiff, on the basis of oral as well as documentary evidence.