NARAIN SINGH Vs. TEJ KAUR

JUDGEMENT

(1.) This revision petition has been filed under Art. 227 of the Constitution of India for setting aside the impugned order dated 10.01.2017 passed by learned Additional District Judge, Ambala.

(2.) The petitioners-plaintiffs filed a suit for declaration and injunction against respondents-defendants. During pendency of the suit, respondent-defendant No.2 filed an application under Order 7, Rule 11 Code of Civil Procedure for rejection of the plaint which was allowed vide order dated 11.01.2016.

(3.) Aggrieved by said order passed by the trial Court, the petitioners filed an appeal before the learned Additional District Judge, which was dismissed being not maintainable vide order dated 10.01.2017.