RASUL KHAN & ORS. Vs. GABRUDDIN & ORS.

JUDGEMENT

(1.) The petitioners-defendants have filed the present revision petition under Sec. 115 of Code of Civil Procedure challenging the order dated 14.2.13 passed by the Addl. District & Sessions Judge No. 2, Kishangarh Bas, Alwar (hereinafter referred to as 'the trial court') in Civil Suit No. 287/11, whereby the trial court has dismissed the application of the petitioners seeking rejection of plaint under Order 7, Rule 11 of CPC.

(2.) The respondent No. 1 to 7-plaintiffs have filed the suit seeking declaration to the effect that the registered sale-deed dated 29.7.11 executed by the defendant No. 3 In favour of the defendant Nos. 4 to 6 and the unregistered power of attorney dated 26.12.07 executed by the defendant No. 1 In favour of the defendant No. 3 be declared null and void and that the plaintiffs are entitled to the 6/7th share In the lands in question. The respondents-plaintiffs have also sought permanent injunction and for possession of their 6/7th share in the lands in question. In the said suit the present petitioners and the other respondents-defendants had filed the application seeking rejection of the plaint under Order 7, Rule 11 of Code of Civil Procedure on the ground that the court did not have the jurisdiction and that no cause of action to file suit had arisen against the defendants. The said application has been dismissed by the trial court vide the impugned order, against which the present petition has been filed.

(3.) The learned counsel Mr. Gajendra Singh Rathore for the petitioners submitted that the earlier suit filed by the respondents-plaintiffs seeking declaration of their Khatedari rights was dismissed by the revenue court and, therefore, the suit of the plaintiff seeking similar reliefs was not maintainable. He also submitted that no cause of action has arisen for the respondents-plaintiffs to file the suit and, therefore, the plaint was liable to be rejected under Order 7, Rule 11 of CPC.