GURADITTA SINGH Vs. MEWA SINGH

JUDGEMENT

(1.) Present revision petition has been filed under Article 227 of the Constitution of India for setting aside the order dtd. 18/10/2024 (Annexure P-4) passed by the Civil Judge (Junior Division), Bathinda, whereby application filed by the petitioners under Order 7 Rule 11 CPC for rejection of the plaint has been dismissed.

(2.) Learned counsel for the petitioners has submitted that in the present case, the civil suit was barred by the provisions of Sec. 158(2) (xviii) of the Punjab Land Revenue Act, inasmuch as, the challenge was to the partition proceedings. It is further submitted that the said objection was specifically taken in the application under Order 7 Rule 11 CPC and has been perversely dealt with by the trial Court and the impugned order deserves to be set aside and the application filed by the petitioners under Order 7 Rule 11 CPC deserves to be allowed and the plaint deserves to be rejected.

(3.) This Court has heard learned counsel for the petitioners and has perused the paper-book and finds that the impugned order has been rightly passed and the present revision petition, being meritless, deserves to be dismissed for the reasons detailed hereinafter.