RAMLAL YADAV Vs. MAHESH KUMAWAT

JUDGEMENT

(1.) This revision petition has been filed by the petitioners-defendants (hereinafter referred to as 'the defendants') against the order dated 8.8.2019 passed by the Trial Court, whereby the application filed by the defendants under Order 7 Rule 11 C.P.C. has been dismissed.

(2.) Facts of the case are that the respondents-plaintiffs (hereinafter referred to as 'the plaintiffs') filed a suit for cancellation of the sale deed and permanent injunction. The defendants filed an application under Order 7 Rule 11 C.P.C. In para Nos. 2 and 3 of the application under Order 7 Rule 11 C.P.C., following averments were made:

(3.) The Trial Court vide its order dated 8.8.2019 has dismissed the defendants' application under Order 7 Rule 11 C.P.C. Hence, this revision petition.