GEN SINGH Vs. PRAVEEN CHOUHAN

JUDGEMENT

(1.) By the instant revision petition, under Sec. 115 of the Code of Civil Procedure, 1908 petitioner-defendant has challenged order dtd. 29/8/2018, passed by Senior Civil Judge, Bheem, District Rajsamand (for short, 'learned trial Court'). The learned trial Court, by the order impugned has rejected application of the petitioner-defendant under Order 7, Rule 11 CPC in a suit for permanent injunction laid by respondent-plaintiffs.

(2.) Learned counsel for the petitioner-defendant submits while passing the impugned order, the learned trial Court has not examined the matter in its entirety and the impugned order is absolutely vague and non-speaking order. Learned counsel further submits that if the order impugned is allowed to stand then there would be substantial failure of justice. Therefore, it is prayed that the revision petition may be allowed.

(3.) Per contra, learned counsel for the respondent submits that the learned trial Court has passed a reasoned order and no interference is warranted.