KEDAR BAID Vs. RAJENDRA MANJHI

JUDGEMENT

(1.) Heard Mr. Rajiv Sinha along with Ms. Shreesha Sinha, Mr. Bhupal Krishna Prasad and Mr. Niraj Kumar, learned counsel appearing for the petitioner and Mr. J.P. Jha, learned senior counsel along with Mr. Sanjeev Thakur and Mr. Aishwarya Prakash, learned counsel appearing for legal heirs of respondent no.1.

(2.) In light of the order dtd. 23/2/2017, respondent nos.3, 4, 5, 6, 8, 9 and 10 have already been transposed and joined the petitioner.

(3.) This writ petition has been filed under Article 227 of the Constitution of India for quashing the order dtd. 12/5/2010 passed in Title Suit No.88/2006 by the learned Sub-Judge-1st, Dumka, whereby, the petition filed under Order VII Rule 11(a)(d) of the Code of Civil Procedure (hereinafter to be referred to as "C.P.C.") by the defendant/petitioner for rejection of the plaint has been refused by the learned Court.