- (1.) Defendants have filed this revision petition under Article 227 of the Constitution of India impugning order dated 19.05.2012 (Annexure P- 5), passed by learned Civil Judge (Senior Division), Ambala, thereby dismissing defendants' application (Annexure P-2) filed under Order 7 Rule 10 read with Section 151 of the Code of Civil Procedure (in short CPC) for rejection/return of plaint.
(2.) Respondent-plaintiff has filed suit against defendants/ petitioners for recovery of money vide plaint (Annexure P-1) in Civil Court at Ambala. Defendants, in their application (Annexure P-2), alleged that in view of Clause 17 of agreement (Annexure P-3) executed between the parties, Court at Jalandhar has jurisdiction to try the suit and Court at Ambala has no territorial jurisdiction to try the suit.
(3.) Respondent, in its reply (Annexure P-4), controverted the averments made in the application and reiterated that Court at Ambala also has territorial jurisdiction to try the suit as cause of action also arose at Ambala. Various other pleas were also raised.;