MAHENDER Vs. PROMY NARAYAN

JUDGEMENT

(1.) Petitioner Mahender has filed this revision petition against Smt.Promy Narayan respondent under Article 227 of the Constitution of India for setting aside the impugned order dated 13.08.2014 passed by learned Addl. Civil Judge (Senior Division), Sohna declining and rejecting the application filed by petitioner/defendant under Order 7, Rule 11 CPC.

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

(3.) The perusal of the record shows that Smt.Promy Narayan plaintiff has filed the suit against Mahender defendant for declaration with consequential relief of permanent injunction. It is stated in the first line of the plaint that plaintiff is owner in possession of land measuring 24 kanals as described in the plaint, on the basis of sale deed No.4191 dated 04.12.2013. The main argument of learned counsel for the petitioner is that Section 158 of the Punjab Land Revenue Act, 1887 bars the jurisdiction of the civil court and he argued that this suit is not maintainable on this ground.