SMT. SHYAMLATA BINDAL Vs. HARNAM GIR

JUDGEMENT

(1.) With consent heard finally.

(2.) The present civil revision under Section 115 of CPC is preferred by the petitioner, arising out of the order dated 20.06.2018 passed by the trial Court, whereby application under Order 7 Rule 11 of CPC preferred by the petitioner as defendant has been rejected.

(3.) Precisely stated facts of the case are that the plaintiff has filed suit for declaration and permanent injunction in respect of suit property on the basis of gift deed executed by the husband of defendant No. 1 in favour of plaintiff. The reliefs also contained in the form of direction to the Collector, District Ashoknagar and Tahsildar, Tahsil Nai Sarai, District Ashoknagar for mutation of the name of plaintiff in the revenue records.