(1.) This Civil Revision Petition is filed aggrieved by the order dtd. 8/3/2022 passed by the I Junior City Judge, City Civil Court, Secunderabad in I.A.No.115 of 2021 in O.S.No.45 of 2021.
(2.) By the impugned order, the aforesaid application filed by defendant under Order VII Rule 11 CPC praying the Court to reject the plaint was dismissed.
(3.) Heard Sri Arvind Kumar Agarwal, learned counsel for the petitioner, and Sri S.N.Veerender Singh, learned counsel for the respondent. Perused the entire material available on record.