PRAMOD JAIN Vs. VIJAY KUMAR JAIN

JUDGEMENT

(1.) This writ petition is directed against the order dtd. 29/9/2022 passed by the trial court, whereby, the application filed by the petitioner under Order VII Rule 11 CPC seeking rejection of the plaint, has been dismissed.

(2.) The suit was filed by the respondent ' plaintiff seeking eviction, possession and mesne profit. The petitioner filed application under Order VII Rule 11 CPC inter alia raising issues pertaining to filing of and withdrawal of a previous suit and the fact that the boundaries of the suit property and that of the tenement were different.

(3.) The application was contested by the plaintiff.