VINOD KUMAR Vs. LALIT KUMAR

JUDGEMENT

(1.) The petitioner, aggrieved of the order dated 30th January, 2009 of Learned Second Additional District Judge, Jammu, in application under Order 7, Rule 11, CPC, whereby learned Trial Judge has dismissed the application and declined to reject the plaint, has come up with instant revision petition.

(2.) Before dilating on the grounds taken up by petitioner in application under Order 7, Rule 11, CPC, to seek rejection of the plaint, it would be advantageous to have closer look at the background, in which present controversy arises.

(3.) The respondent on 14th July, 2007 brought a suit against the petitioner before the Trial Court for partition by metes and bounds of the property mentioned in the plaint.