BHAGWATI DEVI Vs. SHRAVANRAM

JUDGEMENT

(1.) The present revision petition has been filed aggrieved of order dtd. 4/2/2026 passed by District Judge, Didwana (hereinafter referred to as the 'learned Trial Court') in Civil Original Suit No. 06/2019 whereby application under Order VII Rule 11, CPC r.w. Sec. 207 of the Rajasthan Tenancy Act, 1955 (hereinafter referred to as the 'Act of 1955') as filed on behalf of defendant No.2, stood rejected.

(2.) Counsel for the petitioner submits that the present was a composite suit and hence, qua the reliefs which could have been granted by the Revenue Court, the issues ought to have been referred to the Revenue Court by the Civil Court in terms of Sec. 242 of the Act of 1955.

(3.) For the relief of specific performance qua an agreement valuing to Rs.5,00,000.00, the suit definitely could be laid before a Civil Judge and not before the District Court. The plaint hence, ought to have been returned to be filed before the Competent Court.