RAMJILAL Vs. RAGHUVEER

JUDGEMENT

(1.) This civil revision petition has been filed by the petitioner- defendant (for short 'the defendant') under Sec. 115 CPC against the order dtd. 8/11/2023 passed by Civil Judge and Judicial Magistrate, Bharatpur in Civil Suit No.147/2023, whereby the application filed by the defendant under Order 7 Rule 11 CPC has been dismissed.

(2.) Learned counsel for the defendant submits that respondents- plaintiffs (for short 'the plaintiffs') filed a suit for compliance of the compromise dtd. 16/11/2015 and permanent injunction in which defendant filed an application under order 7 Rule 11 CPC before the trial court but trial court vide order dtd. 8/11/2023 dismissed the application filed by the defendant under Order 7 Rule 11 CPC.

(3.) Learned counsel for the defendant further submits that by way of the present suit plaintiffs wanted to comply with the compromise dtd. 16/11/2015. Learned counsel for the defendant further submits that the suit for compliance of the compromise should be filed before the Additional Collector, Bharatpur. So, civil court had no jurisdiction to try it.