- (1.) The present revision petition has been filed under Article 227 of the Constitution of India for setting aside impugned order dated 30.11.2010, Annexure P1, passed by learned Additional Civil Judge, Senior Division, Ludhiana, vide which application filed by Petitioner-Defendant under Order VII Rule 10 of the Code of Code of Civil Procedure (hereinafter to be referred as 'the Code') has been dismissed.
(2.) I have heard learned Counsel for the parties and have gone through the whole record carefully including the impugned order passed by learned trial Court.
(3.) Facts relevant for the decision of present revision petition are that a petition under Order 37 of the Code for recovery of 1,15,75,000/- on the basis of part payment out of principal amount vide cheque dated 24.3.2005 for 1.00 crore issued by present Petitioner-Defendant in favour of Respondent-Plaintiff was filed by Respondent-Plaintiff.;