KUSHMA DEVI Vs. DARSHAN SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) The instant writ petition has been filed for following relief:

(3.) Brief facts of the case are that the plaintiff-respondent instituted suit for prohibitory injunction being Suit No. 225 of 2018 (Darshan Singh and others Vs. Javar Singh) restraining the defendant-petitioners from interfering with their possession over the land in dispute. The defendant- petitioners filed an application in the suit for rejecting plaint under Order 7 Rule 11(d) C.P.C., contending therein that the suit is barred by Sec. 206 of the U.P. Revenue Code, 2006 read with Schedule 2 entry 15 and 16 of the Schedule. The aforesaid application filed by the defendant- petitioners has been rejected by the trial court vide order dtd. 25/1/2021. The revision No. 3 of 2021 filed by the defendant-petitioner against the order dtd. 25/1/2021 has also been dismissed by order dtd. 16/8/2023 passed by Additional District and Sessions Judge Court No. 1, Farrukhabad. Hence the present petition.