MD. SHAKIL ANSARI Vs. MEENA DEVI

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned counsel for opposite party no. 1. No one appeared on behalf of the remaining opposite parties.

(2.) This revision petition has been preferred against the order dated 30.7.2015 passed by learned Sub Judge V, Samastipur in Money suit no. 01/2014/R.N. 90/2014 by which and where under he rejected the petition filed on behalf of the petitioner and opposite party nos.2 to 5 under Order 7, Rule 11 of the Code of Civil Procedure praying therein for rejection of the plaint of Money suit no. 01/2014.

(3.) Opposite party no. 1 filed the aforesaid Money suit no. 01/2014 against the petitioner and remaining opposite parties for a decree of money amounting to Rs. 4,45,711.00 from the petitioner and opposite party no. 2, a decree of money amounting to Rs. 4,45,711.00 from opposite party no. 3, and a decree of money amounting to Rs. 2,68,111.00 from opposite party nos.4 and 5.