RAJPAL KAUR Vs. JAGSIR SINGH AND ORS.

JUDGEMENT

(1.) Rajpal Kaur alias Kamalpreet Kaur-petitioner/defendant has filed this civil revision petition against Jagsir Singh etc.-respondents under Article 227 of the Constitution of India for quashing the impugned order dated 4.1.2014 (Annexure-P.7) passed by the learned Additional District Judge, Patiala as the same is illegal, arbitrary and in contravention of the provisions of law.

(2.) I have heard learned counsel for the petitioner and have gone through the record.

(3.) From the record, I find that the defendant/petitioner filed application under Order 7 Rule 11 C.P.C. for rejection of the plaint. It is pleaded that the plaintiff earlier filed suit for declaration and permanent injunction along with possession with regard to the suit property. The said suit was titled as "Jagsir Singh v. Rajpal Kaur". The said suit was dismissed in default for non-appearance of the plaintiff. The plaintiff has also not affixed ad valorem Court fee with the plaint.