SURENDRADAS SWAMI Vs. PRAVEEN
LAWS(RAJ)-2020-1-124
HIGH COURT OF RAJASTHAN
Decided on January 03,2020

Surendradas Swami Appellant
VERSUS
PRAVEEN Respondents

JUDGEMENT

- (1.) This revision petition has been filed by the petitioner- defendant (hereinafter referred to as 'the defendant') against the order dated 15. 04. 2019 passed by Addl. District Judge No. 2, Jaipur Metropolitan, Jaipur in Civil Suit No. 08/2012, whereby the application filed by the defendant under Order 7 Rule 14 CPC has been rejected.
(2.) The respondent Nos. 1 to 3-plaintiffs (hereinafter referred to as 'the plaintiffs') filed a suit for declaration and permanent injunction against the defendants. The defendant filed an application under Order 7 Rule 11 CPC. After hearing the arguments, vide order dated 15. 04. 2019 the Trial Court rejected the application under Order 7 Rule 11 CPC.
(3.) Hence, the present revision petition has been filed.;


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