LAWS(P&H)-2014-12-5

RAJINDER KAUR Vs. DARSHAN SINGH SAHI

Decided On December 19, 2014
RAJINDER KAUR Appellant
V/S
Darshan Singh Sahi Respondents

JUDGEMENT

(1.) This civil revision petition is directed against order dated 8.5.2014 (Annexure P-1) whereby application of the defendant, petitioner herein, under Order VII Rule 11 CPC was dismissed by the lower court.

(2.) In her application (Annexure P-3), the petitioner-defendant had requested for rejection of the plaint claiming that the suit was barred by limitation, was deficient in court fee and there was lack of jurisdiction.

(3.) The lower court did not find any merit in the application of the petitioner-defendant and dismissed the same vide the impugned order.