BODU LAL Vs. NEMICHAND OMPRAKASH

JUDGEMENT

(1.) Instant revision petition has been preferred against the order dated 12.10.2018 passed by the learned Civil Judge, Kuchaman City, district Nagaur in Civil Original Suit No.24/2017, whereby the application submitted by the petitioner - defendant under Order 7 Rule 11 CPC was dismissed.

(2.) Brief facts of the case are that the respondent - plaintiff filed a suit against the petitioner - defendant for eviction of the shop, recovery of possession, payment of arrears of rent and mesne profit before the court below. The petitioner filed written statement to the plaint and denied the allegations made in the plaint and further prayed for dismissal of the suit.

(3.) During the pendency of the suit, the petitioner submitted an application under Order 7 Rule 11 CPC alleging therein that the market value of the shop in question is more than Rs. 20 Lacs.