JAGDISH Vs. SIDDHI VINAYAK DEVELOPERS

JUDGEMENT

(1.) The petitioners / defendants No.1 and 2 have filed this Civil Revision under Sec. 115 of the Code of Civil Procedure, 1908 being aggrieved by the order dtd. 6/7/2023 passed by the XXVI District Judge, Indore in Civil Suit No.1380/2022, whereby the application filed under Order XXX Rule 1 of the CPC has been rejected.

(2.) Draped in brevity, the relevant facts are that respondents No.5 and 6 have filed a suit for declaration and permanent injunction against petitioners and respondents No.1 to 4 by impleading them as defendants No.1 to 6. The plaintiffs have valued the suit to Rs.12,01,80,880.00. The plaintiffs are seeking decree of declaration that the sale deed dtd. 21/4/2022 be declared as void and defendants No.3, 4 and 5 be restrained to alienate the suit property.

(3.) Plaintiff No.1 is a partnership Firm, in which plaintiff No.2 and defendants No.1 and 2 are partners which was incorporated on 20/9/2010.