DEEPAK SOMANI & OTHERS Vs. RAMESHWARI & OTHERS

JUDGEMENT

(1.) Plaintiffs Deepak Somani etc. have filed the instant revision petition under Article 227 of the Constitution of India impugning order dated 01.12.2011 (Annexure P-1) passed by learned Civil Judge (Junior Division), Hisar thereby partly allowing application moved by the defendant-respondent No.2 under Order 7 Rule 11 of the Civil Procedure Code (in short, CPC) for rejection of plaint.

(2.) Plaintiffs in the suit have challenged two sale deeds both dated 06.10.2008 allegedly executed by plaintiffs' predecessors, since deceased, in favour of defendant No.1, on the ground of fraud and impersonation etc.

(3.) Plaintiff have also challenged subsequent sale deed dated 04.01.2010 executed by defendant No.1 in favour of defendant No.2. Consequent mutations have also been challenged. Plaintiffs have also sought relief of possession of the suit land.