MITTA INDIA PRIVATE LIMITED Vs. HARPREET INUDSTRIES

JUDGEMENT

(1.) The present revision petition has been preferred against the order dated 18.03.2016 passed by the learned Civil Judge (Junior Division), Ludhiana, whereby the application moved by the petitioner-defendant under Order 7 Rule 11 Code of Civil Procedure, 1908 (hereinafter referred as 'CPC') for rejection of plaint, has been dismissed.

(2.) I have heard Mr. Sanjiv Bansal, Advocate learned counsel for the petitioner and have carefully gone through the paper book.

(3.) Learned counsel for the petitioner contended that the Civil Court at Ludhiana has no territorial jurisdiction. The application under Order 7 Rule 11 CPC can be moved at any stage of the suit. He further contended that the learned trial Court has not given any findings that the Civil Court at Ludhiana will have jurisdiction while dismissing the application. Thus, he contended that as the Civil Court at Ludhiana has no territorial jurisdiction so the application has been wrongly dismissed by the learned Trial Court.