STATE BANK OF INDIA Vs. SUDHIR LODHI

JUDGEMENT

(1.) The respondent no.1-plaintiff filed an Original Suit (Original Suit No.234 of 2021, 'Sudhir Lodhi Vs. Smt. Bobby Gurung alias Smt. Babita Gurung and Others') before the trial court regarding the suit property Khata Khatauni No.373 (1426 to 1431 Fasli) 10 'Kha' area 250 square meters situated at Mauza Chandramani Khalsa, Pargana Pachhawa Doon, District Dehradun. The boundary of the suit property has been disclosed in the plaint. The respondent no.1-plaintiff has sought relief of perpetual injunction against the revisionist-defendant no.3.

(2.) Present Revision has been filed under Sec. 115 of the Code of Civil Procedure, 1908 against the order dtd. 22/2/2023, passed by learned VIIth Additional Senior Civil Judge, Dehradun in the said original suit, by which, the Application, filed by the revisionist"defendant no.3 under Order VII Rule 11(d) CPC, has been dismissed.

(3.) A supplementary affidavit dtd. 29/3/2025, filed by the revisionist and the additional affidavit dtd. 11/9/2024, filed by the respondent no.1, are taken on record.