SUMITRA Vs. GANGA RAM

JUDGEMENT

(1.) The instant application under Order VII Rule 11 of the Code of Civil Procedure, 1908, has been filed by defendant nos.1 and 3.

(2.) Learned counsel appearing on behalf of the applicant-defendant nos.1 and 3 submits that the present civil suit is barred by law, as the relief sought is not maintainable in view of the provisions of Sec. 50 of the Delhi Land Reforms Act, 1954 (hereinafter referred to as the DLR Act).

(3.) Learned counsel submits that it remains an undisputed fact that the father of the plaintiff, Mr. Udami Ram, who passed away on 12/10/1991, was the recorded bhumidar of the agricultural lands mentioned in paragraph no. 2(a) and 2(b) of the plaint.