SANGEET LODHA,J. - (1.) This petition is directed against order dated 8.10.15 passed by the Additional District Judge, Parbatsar in Civil Suit No.39/14, rejecting an application preferred by the petitioners-defendants under Order 14, Rule 2 read with Section 151 CPC.
(2.) The relevant facts are that the respondents preferred a suit for recovery against the petitioners in respect of the business transactions before the court of Additional District Judge, Parbatsar. The suit is being contested by the petitioners by filing a written statement thereto. In the additional pleas set out in the written statement, the petitioners have taken the stand that as per the conditions of the bill issued by the respondent-firm, the dispute between the parties are subject to the jurisdiction of the courts at Phalodi or Alwar and therefore, the suit preferred by the respondents before the court at Parbatsar, deserves to be dismissed for want of jurisdiction.
(3.) On the basis of the pleadings, the trial court has framed the issues, including the issue no.3 regarding the jurisdiction of the court to entertain the suit, which reads as under: ...[VERNACULAR TEXT OMITTED]...;