CHANDER PAL Vs. RAJINDER NATH

JUDGEMENT

(1.) Petitioner has assailed the order dated 15.11.2016 passed by the Civil Judge (Jr. Divn.) Naraingarh, District Ambala vide which application under Order 7, Rule 11 Code of Civil Procedure was dismissed.

(2.) Plaintiffs filed a suit for mandatory injunction with the following prayer:-

(3.) Defendant No.4/petitioner filed an application under Order 7, Rule 11 Code of Civil Procedure for rejection of plaint on the ground that jurisdiction of the civil Court was barred under Sec. 89 of the Haryana Registration and Regulation of Societies Act, 2012 (hereinafter to be referred as 'the Act') which prescribes that no civil Court shall have jurisdiction to entertain or proceed with the suit, settle, decide or deal with any matter which, under the Act, is required to be settled, decided or dealt with by any authority under the Act.