Satyendra Singh Vs Alpana Devi And Ors

Chhattisgarh High Court 29 Aug 2018 C.R. No. 100 Of 2018 (2018) 08 CHH CK 0348
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

C.R. No. 100 Of 2018

Hon'ble Bench

Sanjay K. Agrawal, J

Advocates

Malay Kumar Bhaduri, Arun Sao

Final Decision

Dismissed

Acts Referred
  • Code Of Civil Procedure 1908 - Section 151, Order 7 Rule 11(d), Order 22 Rule 9

Judgement Text

Translate:

Sanjay K. Agrawal, J

1. By the impugned order dated 04.08.2018 (Annexure - A/2), the application filed by the applicant / defendant No. 1 under Order 7 Rule 11(d) read

with Order 22 Rule 9 and Section 151 of the Code of Civil Procedure has been rejected by the trial Court against which this civil revision has been

preferred.

2. Learned counsel for the applicant submits that the impugned order is unsustainable and bad in law and is liable to be set aside as the trial Court had

earlier brought on record one fictitious person as defendant and as such suit has abated.

3. On the other hand, learned State counsel would support the order impugned.

4. I have heard learned counsel for the parties.

5. The trial Court has rightly rejected the application filed by the applicant under Order 7 Rule 11 (d) of C.P.C. as he has already been substituted as

defendant in place of originally substituted defendant in the civil suit and as such, I do not find any ground to interfere with the order rejecting the

application filed under Order 7 Rule 11 (d) C.P.C.

6. Accordingly, the civil revision deserves to be and is hereby dismissed with no order as to cost(s)

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