MOHAN LAL SUKHADIA UNIVERSITY UDAIPUR Vs. PRIYA SOLOMAN

JUDGEMENT

(1.) Heard.

(2.) This petition has been filed against the order dated 6-11-1998 passed by the learned Civil Judge (Junior Division) (South), Udaipur, rejecting the application filed by the appellant under Order 7, Rule 11, C.P.C.

(3.) The learned counsel for the petitioner has submitted that the lower Court has committed a mistake of law in passing the impugned order dated 6-11-1998 inasmuch as the plaint was liable to be rejected under Order 7, Rule 11, C.P.C., in view of the statements made by the plaintiff himself in the plaint.