BHAWANI SHANKAR Vs. KESAR BAI

JUDGEMENT

(1.) This revision petition has been filed by the petitioners/defendants (for short 'the defendants') against the order dtd. 10/12/2020 passed by the trial Court, whereby the application filed by the defendants under Sec. 11 and 151 read with Order 7 Rule 11 CPC has been dismissed.

(2.) Facts of the case are that the respondents-plaintiffs (for short 'the plaintiffs') filed a suit for declaring the sale deed dtd. 20/5/1964 null and void and permanent injunction.

(3.) The defendants filed an application under Sec. 11 and 151 read with Order 7 Rule 11 CPC. In para 1 and 4 of the application following averments were made: