RADHIKA PRASAD Vs. NURUDDIN KHAN

JUDGEMENT

(1.) THIS revision is filed by the defendant challenging order dated 7-2-2005 passed by First Civil Judge, Class-II, Vidisha in Civil Suit No. 6-A/2005.

(2.) BY the impugned order the Court below has rejected an application filed by the present petitioner under Order VII Rule 11 with Section 9, CPC (LA. No. 6 ).

(3.) THE brief facts of the case are that the respondent plaintiff has filed a suit for declaration and injunction in respect of agriculture land bearing Survey No. 311 situated at Sherpura, Vidisha it is alleged that the said land was owned by one Akhter Alam. The plaintiff has entered into an agreement to purchase the said property on 21-3-1967 and is in possession of the suit property. He has paid the entire consideration of Rs. 3,000/- at the time of agreement. He filed the present suit alleging that he may be declared the title holder of the property and his name be mutated in the revenue record against the said property.