NAND LAL JAT Vs. SOBHAGYAWATI MALAKAR

JUDGEMENT

(1.) With the consent of the learned counsels for the parties, the revision petition is heard finally at the admission stage.

(2.) The present revision has been filed by the petitioner-defendant No.13 challenging the order dated 08.08.2012 passed by the Additional District Judge, Kishangarh, District Ajmer (hereinafter referred to as "the trial court") in Civil Suit No.25/2011, whereby the trial court has dismissed the application of the petitioner seeking rejection of the plaint under Order 7 Rule 11 of Civil Procedure Code.

(3.) Heard the learned counsel Mr. Nemi Chand Choudhary for the petitioner and learned counsel Mr. Vimal Choudhary for the contesting respondents No.1 and 2-plaintiffs, who has put his appearance on caveat, and perused the documents on record. During the course of arguments, the certified copies of the order sheets drawn by the trial court have been produced by the learned counsel for the petitioner and copy of the amended plaint has been produced by the learned counsel for the respondents No.1 and 2.