RAJESH GROVER Vs. RITA KHURANA

JUDGEMENT

(1.) This is a revision petition under Article 227 of the Constitution of India challenging order dated 3.6.2005 passed by the Additional Civil Judge (Senior Division), Gurgaon whereby application for rejection of plaint filed by the petitioner under Order 7, Rule 11 of the Code of Civil Procedure (for short "the Code") has been declined.

(2.) It has been averred in the petition that suit No. 684/1996-97 "Vinod Khurana v. Rajesh Grover and others" was filed on 5.12.1996. The reliefs claimed in the said suit were :-

(3.) The plaintiff in the said filed an application for amendment of plaint under Order 6, Rule 17 of the Code claiming relief of damages of Rs. 16 lacs and/or its set off from the remaining balance of sale consideration. The said application was filed on 10.3.1997.