D. LATCHI RAJU Vs. FASMO HOSPITALITY SERVICES

JUDGEMENT

(1.) This revision is filed assailing the order dtd. 10/8/2021 in I.A.No.366 of 2021 in O.S.No.724 of 2019 on the file of learned I Additional Senior Civil Judge, Ranga Reddy District. This application in I.A.No.366 of 2021 was filed by the sole defendant under Order VII under Sub Rule (d) of Rule 11 of the Code of Civil Procedure (C.P.C.) read with Sec. 41 (j) of the Specific Relief Act to reject the plaint. That application was dismissed by the trial Court. Aggrieved by the same, the defendant has preferred this CRP.

(2.) Heard learned counsel on both sides.

(3.) Perused the record.