KOLLAPUR VILLAGE MUDIRAJ EMPLOYEES WELFARE AND CULTURAL FEDERATION SOCIETY Vs. S.V.K.K.B.A. LAXMAN RAO

JUDGEMENT

(1.) Aggrieved by the order dtd. 31/1/2024 in I.A.No.352 of 2023 in O.S.No.11 of 2020 (hereinafter will be referred as 'impugned order) passed by the learned Senior Civil Judge at Nagarkurnool (hereinafter will be referred as 'Trial Court'), the defendant has preferred the present Revision to set aside the impugned order.

(2.) For the sake of convenience, the parties hereinafter are referred to as they are arrayed before the Trial Court.

(3.) The brief facts of the case, which necessitated the revision petitioner to file the present revision, are that the defendant has filed I.A.No.352 of 2023 under Order VII Rule 10 of the Code of Civil Procedure to return the plaint for submission of the same before the competent court. The brief averments of the affidavit filed in support of the petition in I.A.No.352 of 2023 are as under: