PUNJAB NATIONAL BANK Vs. NARINDER CHUGH AND OTHERS

JUDGEMENT

(1.) Notice of motion.

(2.) Mr. C.S. Bakshi, Advocate accepts notices on behalf of the caveator/respondents.

(3.) The petitioner-Bank is in revision petition against the order dated 29.09.2017 (Annexure P-1) rendered by the Additional District Judge, Ludhiana, whereby, the appeal preferred against the judgment and decree dated 22.11.2016 passed by the Civil Judge (Junior Division), Ludhiana vide which Civil Suit No. 3741 of 2016 titled as Narinder Chugh v. Punjab National Bank and others , was rejected by invoking the provisions of Order 7 Rule 11 CPC, was allowed, for, as per the definition of the decree enumerated in Section 2(2) of CPC, any order rejecting the suit, would be a decree, therefore, an appeal was preferred by the respondent-plaintiffs. The Lower Appellate Court while entertaining the appeal, has set aside the order and remitted the parties to the trial Court. It is in this background of the matter, the present revision petition has come to this Court.