ARUN BHANSALI,J. - (1.) This writ petition has been filed by the petitioners aggrieved against order dated 07.09.2015 passed by the trial court, whereby, the application filed by the petitioners under Order 7, Rule 11 CPC has been rejected.
(2.) The respondent-plaintiff filed a suit for recovery of a sum of Rs. 12,738/- against the petitioners; the plaintiff impleaded the Company through its Managing Director and its Depot at Jaipur as defendants.
(3.) An application under Order 7, Rule 11 CPC was filed by the defendants, inter alia, indicating that there is a specific condition in the bill that the transaction is subject to Panjim (Goa) jurisdiction and, therefore, the suit was not maintainable and the same be ordered to be returned for being presented before the Court having territorial jurisdiction.;