RUKMA DEVI Vs. KALYAN SINGH

JUDGEMENT

(1.) The present petition has been filed against the order dtd. 22/11/2024 passed by Additional District and Sessions Judge No.7, Jodhpur Metropolitan whereby the application under Order 7 Rule 11 read with Sec. 151, CPC (hereinafter referred to as the 'Application') as filed on behalf of the defendant has been rejected.

(2.) Vide the application, it was pleaded on behalf of the defendant that issue No.3 as framed in the suit definitely falls within the jurisdiction of the authority as prescribed under Sec. 97 of the Rajasthan Panchayati Raj Act, 1994 and hence, the suit would not be maintainable before the Civil Court.

(3.) Heard learned counsel for the petitioner and perused the material available on record.