- (1.) The present revision petition has been filed by the defendant No.1, Keshri Chand s/o Rewat Ram under Section 115 of the Code of Civil Procedure against the order dated 16.07.2015 passed by the learned Additional District Judge, Churu in Civil Original Suit No.73/2014 (48/2014) - Sheodai @ Sheodevi @ Savitri @ Savidi Vs. Keshrichand & Anr., rejecting the application under Order 7 Rule 11 CPC filed by the defendant-petitioner.
(2.) The reasons assigned by the learned trial court for rejecting the application under Order 7 Rule 11 CPC in the order dated 16.07.2015 are quoted below for ready reference:-
(3.) Having heard the learned counsel for the defendant-petitioner, Mr.M.S. Rajpurohit, this Court is satisfied that no interference is called for in the impugned order, as the reasons given by the learned trial court while rejecting the application under Order 7 Rule 11 CPC appear to be just and proper. However, the learned trial court is expected to frame preliminary issue for jurisdiction in this regard and decide the same in accordance with law.;