SAVITA SHARMA Vs. MASTER ABEER SINGH

JUDGEMENT

(1.) The plaintiff instituted a Civil Suit bearing No. 27 of 2018 before the learned Single Judge mainly with the following prayer:

(2.) In the said suit, the appellants/defendants had filed an Application under Order 7 Rule 11 read with Section 151 of the Code of Civil Procedure (for short "the CPC") with the prayer for rejection of the plaint . The said application came to be rejected by the learned Single Judge of this Court vide its order dated 8.1.2019, against which the present Letters Patent Appeal has been filed.

(3.) The prayer of the appellants/defendants is to allow the application filed under Order 7 Rule 11 of the CPC and to dismiss the suit instituted by the plaintiff.