Attau Rahman Masoodi, J. - (1.) Heard learned Counsel for the revisionist and Sri Arun Kumar Jaiswal, learned Counsel for the plaintiff / opposite party.
(2.) This civil revision filed under Section 115 of the Code of Civil Procedure is directed against an order dated 06.07.2016 passed by the court below in Regular Suit No. 612 of 2016 rejecting the application filed by the revisionist under Order 7, Rule 11 of the Code of Civil Procedure whereby maintainability of the civil suit on the ground of territorial jurisdiction has been questioned.
(3.) The precise objection in the application filed under Order 7, Rule 11 of the Code of Civil Procedure is to the effect that the cause of action to the plaintiff has arisen at Merrut but the same cannot be said to have arisen within the territorial limits of Lucknow looking to the averments made in the plaint. This specific objection is gathered sufficiently from the averments made in the objections filed under Order 7, Rule 11 of the Code of Civil Procedure wherein reference to Section 20 of the Civil Code has also been made.;