- (1.) Heard Shri Ajay Kumar Singh, learned counsel for the revisionist.
(2.) This civil revision has been filed by the principal debtor, challenging the order dated 08.12.2015 passed by the Additional District and Session Judge, Court No. 10, Varanasi in O.S. No. 1255 of 2011 (Taquia Bibi & Others vs. M/s World Win and Others) holding that the plaint of the suit filed by the opposite party, a guarantor, is not liable to be rejected under Order 7, Rule 11 of the CPC.
(3.) The issue in this regard was issue no. 5 and the same has been decided as above.;