BALWAN Vs. RAJBIR

JUDGEMENT

(1.) Petitioners have preferred this revision petition against the orders dated 03.10.2017 and 21.11.2017 passed by the Civil Judge (Sr. Divn.) Charkhi Dadri vide which the applications filed by the plaintiffs to serve defendants through Munadi in a suit under Order 1 Rule 8 CPC were allowed and defendants No.2 to 90 and 93 to 186 were proceeded against ex parte.

(2.) Perusal of the plaint would show that defendants No.1 to 9 are shown to be the residents of village Mori, Tehsil and District Dadri. Defendants No.10 to 12 are shown to be theresidents of village Barani Tehsil and District Jhajjar. Defendants No.13 to 78 are again shown to be the residents of village Mori, Tehsil and District Dadri. Defendants No.79 to 84 are shown to be the residents of village Barani, Tehsil and Distt. Jhajjar. Defendants No.85 to 90 are shown to be the residents of village Mori, Tehsil and Distt. Dadri. Defendants No.91 and 92 are shown to be the residents of village Kheri Sanwal and no District has been shown. Defendants No.93 to 101 are shown to be the residents of village Barani, Tehsil and District Jhajjar. Defendants No.102 to 116 are shown to be the residents of village Mori, Tehsil and District Dadri. Defendants No.117 to 126 are shown to be the residents of village Barani, Tehsil and District Jhajjar. Defendants No.127 and 128 are shown to the residents of village Mori, Tehsil and District Dadri. Defendants No.129 to 146 are shown to be the residents of village Barani, Tehsil and District Jhajjar. Defendants No.147 to 187 are shown to be the residents of village Mori, Tehsil and District Dadri and proforma defendants No.188 to 190 are also shown to be the residents of village Mori, Tehsil and District Dadri.

(3.) Perusal of the impugned order (Annexure P-2) would show that the objection with regard to the maintainability of the suit on the basis of territorial jurisdiction was decided by observing that the suit land is situated in village Tikan Khurd, Tehsil and District Charkhi Dadri within the territorial jurisdiction of the Civil Court at Charkhi Dadri.