KALURAM Vs. LAXMINARAYAN

JUDGEMENT

(1.) The defendants/petitioners are aggrieved by refusal of their prayer to reject the plaint under Order VII Rule 11 CPC by order dtd. 29/3/2022 passed in Civil Original Suit No. 26/2019.

(2.) The prayer was on the ground that the relief sought for could not have been granted and the plaintiffs/respondents have got no cause of action.

(3.) The case and claim of the plaintiffs is that Daulat Ram and Surja Ram S/o Girdhari Ji were owner of khasra no. 735 area 16 bigha 13 biswa. They, through their holder of power of attorney Gopal Das, sold the said property through a registered sale deed dtd. 23/9/1991 to the plaintiffs. The plot is situated in Village Jhalamand in the District of Jodhpur.