KRASHNA PATEL Vs. WAHAB KHAAN

JUDGEMENT

(1.) This instant Civil Revision under Sec. 115 of CPC, 1908 has been filed assailing the order dtd. 18/3/2024, passed in Civil Suit No. 530-A/2023, whereby the application of the petitioner filed under Order VII Rule 11 of the CPC has been rejected.

(2.) Learned counsel for the petitioners has submitted that the sole point which he has raised before the trial Court is that the suit was based on the Agreement to Sale, which was not registered and the trial Court has relied on the said documents and has committed an error on relying on the said documents.

(3.) Heard learned counsel for the petitioners and perused the records.