GOVIND PRASAD PANDEY Vs. SANDEEP TIWARI

JUDGEMENT

(1.) The revision is listed for hearing on admission, however, with the consent of Learned Counsel appearing for the parties, it is heard finally.

(2.) By the instant revision preferred under Section 115 of the Code of Civil Procedure, 1908 (henceforth 'CPC'), Defendant No.1 has impugned sustainability of the order dated 27.7.2017 passed by the 3rd Additional Judge to the Court of 1st Additional District Judge, Raipur in Civil Suit No.1A of 2012 rejecting his application filed under Order VII Rule 11 CPC seeking rejection of the plaint.

(3.) Facts, in brief, are that the Respondents/Plaintiffs filed a suit, being Civil Suit No.1A of 2012 for declaration of two sale-deeds executed for sale consideration of Rs.31,70,625/- and Rs.42,75,000/- both dated 19.12.2011 to be null and void and not binding upon them. The suit was also preferred for reliefs of declaration of the order of mutation passed on the basis of the two sale-deeds to be void, declaration of their title over the suit lands, declaration of effect of the order dated 20.3.2012 passed by the Additional Tahsildar, Mandir Hasaud in Revenue Case No.46A-6/2011-12 to be null and void and for declaration that they are in joint possession of the suit lands.