GURPREET SINGH Vs. JASWINDER SINGH AND ORS.

JUDGEMENT

(1.) C.M. No. 15027 -CII of 2009

(2.) THIS revision petition is directed against the order dated 24.02.2009 passed by the learned lower appellate Court accepting the appeal filed against the order of the learned trial Court rejecting the plaint under Order 7 Rule 11 of the Code of Civil Procedure.

(3.) THE case set up was, that due to the death of the owner, the sale deed could not be registered, therefore, he is entitled to get his name entered in the registered ownership. Consequently, relief of injunction was also prayed for.