BABASAHEB RAMDAS SHIROLE Vs. ROHIT ENTERPRISES

JUDGEMENT

(1.) Leave granted.

(2.) The appellants are the plaintiffs in Special Civil Suit No. 126/2023 on the file of the learned 2nd Joint Civil Judge (Senior Division), Sangamner. The said suit was filed for declaration of title, permanent injunction and cancellation of the sale deed dtd. 20/7/2013. While so, the defendants in the said suit filed an application under Order VII Rule 11 of the Code of Civil Procedure, 1908[CPC', for short], seeking rejection of the plaint. The trial Court dismissed the same by order dtd. 8/4/2024.

(3.) Aggrieved thereby, the defendants in the suit filed Civil Revision Application No. 124/2024 before the High Court of Judicature at Bombay, Aurangabad Bench. By judgment dtd. 9/4/2025, the High Court allowed the revision and Special Civil Suit No. 126/2023 on the file of the learned 2nd Joint Civil Judge (Senior Division), Sangamner, stood rejected.