ARUN BHANSALI,J. - (1.) This revision petition is directed against the order dated 14.03.2018 passed by the District Judge, Sriganganagar, whereby the application filed by the petitioner under Order VII, Rule 11 CPC has been rejected.
(2.) The application has been filed by the petitioner with the submissions that as necessary party i.e. the owner of the respondent No. 1-Swimming Pool has not been impleaded as party, the suit was liable to be rejected.
(3.) The trial court after hearing the parties, came to the conclusion that such a plea cannot be entertained under Order VII, Rule 11 CPC and came to the conclusion that from a bare reading of the plaint, it cannot be said that the suit was barred by law and, consequently, rejected the application.;