Citation : 2021 Latest Caselaw 6190 ALL
Judgement Date : 11 June, 2021
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 35 Case :- CIVIL REVISION No. - 27 of 2021 Revisionist :- Babu Singh Opposite Party :- Prem Chandra And 5 Others Counsel for Revisionist :- Kshitij Shailendra,Akanksha Mishra Hon'ble Salil Kumar Rai,J.
The present revision has been filed against the order dated 3.9.2020 passed by the Civil Judge (Senior Division), District Banda dismissing the application of the revisionist to strike off his name from defendants from the original suit instituted by the opposite party.
A perusal of the impugned judgment as well as the different records annexed with the revision in the case shows that in the plaint instituting the original suit, the plaintiff-opposite party had pleaded a cause of action against the revisionist.
The pleadings in the plaint are to be proved by the plaintiff during the trial by evidence. As the plaint recites a cause of action against the revisionist, no material irregularity was committed by the trial court in dismissing the application of the revisionist.
The revision is dismissed.
Order Date :- 11.6.2021
Satyam
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