RAJESH JOSHI Vs. SUSHILA JOSHI

JUDGEMENT

(1.) By way of this Revision Petition, filed under Sec. 115 of the Civil Procedure Code, the petitioner assails the order passed by the Court of learned Civil Judge, Court No.1, Solan, District Solan, H.P., in Civil Miscellaneous Application, bearing Registration No.769 of 2023 (C.M.A. No.334/6 of 2023), in terms whereof an application filed by the petitioner under Order VII, Rule 11 of the Civil Procedure Code for rejection of the plaint has been dismissed by the learned Trial Court.

(2.) Having heard learned counsel for the petitioner and having perused the order under challenge, this Court does not finds any infirmity therein.

(3.) The petitioner happens to be one of the defendants in a Civil Suit filed by the respondents herein in which the plaintiffs have prayed for the following reliefs: