SURINDER KUMAR Vs. TARLOCHAN SINGH

JUDGEMENT

(1.) PLAINTIFF Surinder Kumar has filed this revision petition under Article 227 of the Constitution of India impugning order dated 27.04.2013 (Annexure P-2) passed by learned trial court, thereby allowing application (Annexure P-1), moved by defendants under Order 7 Rule 11 read with Section 151 of the Code of Civil Procedure and thereby rejecting the plaint instituted by the plaintiff-petitioner. Plaintiff has filed suit claiming following relief :-

(2.) CASE of the plaintiff is that defendants no. 1 to 4 agreed to sell the suit land to the plaintiff vide agreement to sell dated 27.01.2005, but thereafter, they sold the suit land to defendants no. 5 and 6 vide sale deed dated 22.03.2005.

(3.) LEARNED trial court, vide impugned order (Annexure P-2), has allowed defendants' application (Annexure P-1) and has rejected the plaint. Feeling aggrieved, the plaintiff has filed the instant revision petition to assail the said order.