BHUR SINGH Vs. TOL SINGH

JUDGEMENT

(1.) With the consent of the counsels of both the parties, the matter has been heard finally.

(2.) Petitioners/defendants Nos.1, 2 and 3 have filed this revision petition u/s 115 of the Code of Civil Procedure (in short "the CPC"), being aggrieved from the order dtd. 3/11/2022 passed by 2nd Civil Judge, Junior Division, Jhabua, in Civil Suit No.24-A/2022, whereby the learned Trial Court has dismissed the application under Order 7 Rule 11 of CPC filed by the petitioners.

(3.) Respondent Nos.1 and 2/plaintiffs filed a suit before the learned Trial Court for declaration of title and recovery of possession of agricultural suit land. During pendency of the civil suit, petitioners had filed an application under Order 7 Rule 11 of CPC on the following grounds:-