ANIL KUMAR MEHTA Vs. RAMESHWAR PRASAD MEHTA

JUDGEMENT

(1.) The present application is filed under Section 115 of the Civil Procedure Code against the order dated 12.07.2010, passed by the Sub-Judge-1, Hazaribagh in T.S. No. 104 of 2009, whereby the learned Sub-Judge has rejected the counter claim filed on behalf of the defendant No. 6, petitioner herein, by way of his written statement filed on 12th April, 2010. Heard the learned counsel for the petitioner and learned counsel for the respondents.

(2.) Perused the papers.

(3.) Respondent Nos. 1 and 2 are the original plaintiff.