SOHNI DEVI Vs. BHANWARLAL

JUDGEMENT

(1.) Heard the parties.

(2.) By impugned order dtd. 8/5/2024 passed in Civil Case No. 69/2012, the learned Additional District Judge No.2, Nagaur dismissed the prayer of the defendant-petitioner to reject the plaint under Order VII Rule 11 CPC.

(3.) Respondent Nos.1, 2 and 3 had filed the aforesaid suit for declaration that the sale deed executed by their father Ramnarayan (respondent No.4) in favour of the petitioner - Smt. Sohani Devi on 2/6/2007 in respect of Khasra No. 502 is null and void; not affecting the interest of the plaintiff. Further prayer was for injunction, restraining the petitioner from dealing with the said property.