Ram Chand Gupta, J. - (1.) C.M. No. 776 -CII of 2011
(2.) APPLICATION is allowed subject to all just exceptions. C.R. No. 190 of 2011 The present revision petition has been filed under Article 227 of the Constitution of India for setting aside impugned order dated 11.10.2010, Annexure P3, vide which application for dismissal of suit/rejection of the plaint due to not maintainable treating as preliminary issue, on the point of jurisdiction was dismissed by learned Civil Judge, Senior Division, Loharu.
(3.) I have heard learned Counsel for the Petitioners and have gone through the whole record carefully including the impugned order passed by learned Additional Civil Judge, Senior Division, Loharu.;