PAWAN KUMAR Vs. DHARAMVEER

JUDGEMENT

(1.) This revision petitions have been filed by the petitioners aggrieved against order dated 25.08.2011 passed by the trial court whereby, the applications filed by petitioners under Order VII Rule 11 CPC have been rejected.

(2.) The respondents - plaintiff filed a suit for cancellation of sale-deed dated 03.03.2006 and 20.01.2006 inter-alia with the submissions that the sale-deeds which were executed by Lixmanram in favour of the petitioner, pertains to the property, which was joint and, as there was no dissolution of the joint family and consequently, no partition of the property, the transfer made by defendant No.2 was bad in law. Several other averments were made in the plaint. The averments made in the plaint were contested by the defendants.

(3.) During pendency of the suit, present applications under Order VII Rule 11 CPC were filed inter-alia with the submissions that the plaint does not disclose any cause of action and that the same was barred by limitation.