SH. JEEVAN SINGH Vs. BHUPINDER SINGH

JUDGEMENT

(1.) Almost nine years after filing of the written statement, defendant No.1 moved an application under Order 7 Rule 11 (a,c and d) of the Code of Civil Procedure (CPC in short) for rejection of the plaint. The application was dismissed by the learned trial court on 8/8/2022, hence defendant No.1 has invoked supervisory jurisdiction of this Court under Article 227 of the Constitution of India. Petitioner was defendant No.1 before the learned trial court. He is father of the plaintiff (present respondent No.1). Parties hereinafter are being referred to as per their status before the learned trial court.

(2.) Facts :

(3.) Contentions :