MOHAN LAL Vs. MOHAN LAL

JUDGEMENT

(1.) This Revision Petition Under Section 115 Cpc Has Been Filed By The Defendants Aggrieved Against Order Dated 22.09.2005 Passed By The Learned Civil Judge (Junior Division), Jodhpur, Whereby, The Petitioners' Application Under Order Vii, Rule 11 (D) Cpc Was Rejected.

(2.) Brief Facts Of The Case Are That Respondent-Plaintiff Filed A Suit For Redemption Of Mortgage Relating To Property Situated At Khanda Falsa, Ada Bazar, Jodhpur. It Was, Inter Alia, Averred In The Plaint That The Property In Question Was Mortgaged On 24.01.1950 For A Sum Of Rs.6,000/- By Father Of The Plaintiff With Ojha Kanni Ram Ji, Champa Lal Ji, Mohan Lal Ji And Sri Kishan Ji With The Stipulations Contained Therein; Possession Whereof Was Handed Over To The Mortgagees; There Would Be No Rent For The Property And There Would Be No Interest For The Sum Of Rs.6,000/-.

(3.) The Suit Was Resisted By The Defendants By Filing Written Statement, To Which, A Replication Also Appears To Have Been Filed.