SMT. AMARJEET Vs. BIMLA DEVI

JUDGEMENT

(1.) Heard both parties.

(2.) This revision has been preferred against the order dated 28.11.2014 passed by learned Addl. Munsif V. Muzaffarpur in Eviction suit no. 07/2004 by which and whereunder he rejected the petition filed by the petitioner under Order 7 rule 11 (d) of the CPC.

(3.) Opposite party filed Eviction suit no. 07/2004 against the petitioner of the present petition on the ground of personal necessity but the petitioner filed a petition under Order 7 rule 11 (d) of the CPC raising this plea that Eviction suit no. 07/2004 does not disclose any cause of action and liable to be rejected under Order 7 rule 11 (d) of the CPC.