RAJKUMAR KOTHARI Vs. DHAN KUMAR

JUDGEMENT

(1.) Petitioner-defendant No.6 has filed this instant revision petition, feeling aggrieved by dismissal of his application under Order 7 Rule 11 CPC vide impugned order dtd. 2/3/2022 passed by Additional District Judge No.4, Jaipur Metropolitan II in suit No.226/2014.

(2.) It appears from record that respondent-plaintiff No.1 has filed civil suit for partition against the petitioner and other respondents which is pending before the trial Court.

(3.) Counsel for petitioner submits that respondent-plaintiff has filed the present civil suit mainly claiming his right of partition on the basis of will dtd. 4/5/1989. Respondent-plaintiff has not produced any will along with plaint and now his statements have been recorded but plaintiff has not produced the will on record.