KANI RAM Vs. VIMLA DEVI & ORS

JUDGEMENT

(1.) THIS revision petition is directed against the order dated 6.8.2013 passed by the trial court, whereby the applications filed by the petitioner under Order VII, Rule 10 CPC and Order VII, Rule 11 CPC have been rejected.

(2.) THE application under Order VII, Rule 10 CPC was filed with the averments that as the suit seeking cancellation of release deed has been filed based on the sale deed in favour of the plaintiff, wherein the valuation of the property has been indicated at Rs.6,90,000/ -, the Court did not have the pecuniary jurisdiction to hear the said matter.

(3.) THE plea raised is apparently baseless, inasmuch as, the suit was filed seeking cancellation of the release deed, which was executed on a Rs.100/ - stamp only and did not indicate any valuation.