AIR 2003 SUPREME COURT 759 ::2003 AIR SCW 174 ::2003 SCFBRC 241 ::(2003) 1 IndLD 964 ::2003 (1) UJ (SC) 218 ::(2003) 2 CivLJ 262 ::(2003) 1 All RentCas 363 ::(2003) 1 CivilCourtC 569 ::2003 (1) SCC 557 ::2003 (1) RecCivR 464 ::(2002) 9 Scale 616 ::2003 (1) All CJ 704 ::2003 (2) Cal HN 88 ::(2003) 3 All WC 2157 ::2003 (5) Bom CR 454 ::(2003) 1 CurCC 120 ::2004 (1) HRR 221 ::2004 HRR 1 221 ::2003 (1) DMC 166 ::2003 (2) ICC 382 ::2003 (2) MPLJ 320 ::2003 (2) Mah LJ 529 ::2003 (1) LandLR 712 ::2003 (1) UC 270 ::2003 (1) SLT 5 ::2003 (1) Supreme 433 ::(2003) 2 AndhLD 84 ::2003 (2) SRJ 583

Supreme Court Of India

(From : Madhya Pradesh)

Hon'ble Judge(s): S. S. M. Quadri, Arijit Pasayat , JJ

Civil P.C. (5 of 1908) , O.7 R.11— Rejection of plaint - Application for - Can be decided by Court on basis of averments made in plaint - Filing of written statement by contesting defendant - Not necessary - Therefore, direction to file written statement by trial Court without deciding application under O. 7, R. 11 - Cannot but be procedural irregularity touching exercise of jurisdiction by trial Court. C.R. No. 256 of 2002, D/- 7-5-2002 (Madh. Pra.), Reversed. (Para 9 10)