SHRIKANT SHEKRI Vs. KUMARI SEEMA

JUDGEMENT

(1.) By way of this petition, the petitioner has assailed order dtd. 13/6/2025 (Annexure P-6), passed by the learned Trial Court, in terms whereof, the application filed by the petitioner under Order 7, Rule 11 (a) (d) of the Civil Procedure Code has been dismissed.

(2.) Brief facts necessary for the adjudication of this petition are that the respondents herein have filed a suit for declaration against the present petitioner, in terms whereof, a decree has been prayed to the effect that defendant No.2 is the biological father of the plaintiff and that she is the daughter of defendant No.2 and defendant No.3. Certain other reliefs have also been prayed in the plaint.

(3.) In terms of the averments made in the plaint, the case of the plaintiff is that she was born from the lions of defendant No.2, who according to the plaintiff outraged the modesty of defendant No.3. I.e. the mother of the plaintiff and this happened when defendant No.2 was employed as a teacher in Government School Khaneri and defendant No.3 was s udying in the said school. The cause of action as has been pleaded in Para-10 of the plaint reads as under:-