RAJENDRA KUMAR Vs. ASHOK KUMAR

JUDGEMENT

(1.) This revision petition is directed against the order dated 13.12.2019 passed by the trial court, whereby the application filed by the petitioner under Order VII, Rule 11 CPC has been rejected.

(2.) The respondent No.1 - plaintiff filed a suit for specific performance of contract dated 13.07.2009 and consequential cancellation of the sale deed dated 24.09.2009 executed in favour of the defendant Nos. 1 to 3.

(3.) The petitioner filed an application under Order VII, Rule 11 CPC, inter-alia, with the submissions that no cause of action is disclosed against the petitioner as there is only an agreement in favour of the plaintiff, he cannot seek cancellation of the registered sale deed in favour of the defendants. The plea pertaining to incorrect valuation of the suit and payment of court fees was also raised.