SUNDARLAL SONI Vs. DURGA SHANKAR CHANDAK

JUDGEMENT

(1.) Petitioner is aggrieved by refusal of prayer to reject the plaint under Order 7 Rule 11 CPC by order dtd. 15/2/2024 passed in Civil Suit No.01/2024.

(2.) Prayer of the petitioner was on the ground that civil court had no jurisdiction in view of the provisions of Sec. 207 of the Rajasthan Tenancy Act, 1955 to grant relief of declaration of Title/ Khatedari Right in respect of agricultural land.

(3.) The case of the plaintiff-respondent No.1 is that plaintiff-respondent No.1 is owner of 10 Bighas and 9 Biswa of land in Khasra No.575/2 and 8 Bighas and 8 Biswa in Khasra No.580. Both the lands are agricultural land and were recorded in the name of sole plaintiff Durgashankar Chandak. The plaintiff pleaded that one Chaganlal had two sons Chandratan and Surajratan.