NARDEV LAL Vs. SURESH SHARMA

JUDGEMENT

(1.) The present civil revision has been filed against the order dtd. 31/8/2021 passed by the learned Additional Special Mobile Magistrate (Civil Judge) R. S. Pura (hereinafter to be referred as the trial court) in suit titled, 'Suresh K. Sharma and others vs. Nardev Lal and others' by virtue of which, the application under Order 7 Rule 11 of the Code of Civil Procedure (for short the Code) filed by the petitioners for rejection of the aforesaid suit, has been dismissed.

(2.) The order has been impugned only on the ground that the plaint was liable to be rejected as the learned trial court lacked the jurisdiction in terms of sec. 31 of the Jammu and Kashmir Evacuees (Administration of Property) Act, 2006.

(3.) Mr. Sachin Gupta, learned counsel for the petitioners, during the course of arguments, has reiterated the same grounds those have been taken in the memo of the petition.