ROHINI AND ANOTHER Vs. RAJ KUMAR GUPTA

JUDGEMENT

(1.) Heard the learned counsel for the parties at length for final disposal of the matter on the point of jurisdiction and as to the correctness of the order passed by the learned Additional Civil Judge (Senior Division) Bahadurgarh rejecting the application filed under Order 7 Rule 10 & 11 of the Code by the petitioners by order dated 22nd May, 2012.

(2.) After examining the pleadings contained in the plaint and the prayers made in the suit found at page 51 of the paper book and on perusal the papers placed before me with the assistance of the learned counsel and on having heard arguments addressed on both sides before the court at length on more than one occasion I would decline this petition for the reasons next following the narration of foundational facts necessary to notice for decision in this revision filed under Article 227 of the Constitution of India.

(3.) The facts of the case, briefly, are as follows.