NITU SRIVASTAVA Vs. SURENDRA PRASAD SHRIVASTAVA

JUDGEMENT

(1.) In a suit filed by respondents No.1and 2/plaintiffs for declaration of title and permanent injunction, applicant/defendant No.1 herein filed an application under Order 7 Rule 11 (d) of the CPC stating inter -alia that the suit is barred by the provisions of the Specific Relief Act as well as Benami Transactions (Prohibition) Act, 1988, suit has not been properly valued and the Court fee has not been paid in accordance with law.

(2.) The trial Court by the impugned order rejected the application finding no merit holding the suit is not barred by the provisions of law.

(3.) Against that order, the present civil revision has been filed.