GAGANDEEP KAUR W/O SHRI SARTAJ SINGH S/O SH. BALVINDER SINGH Vs. PARAMJEET KUAR D/O SHRI PRITHVI SINGH W/O SHRI GURTEJ SINGH

JUDGEMENT

(1.) This revision petition is directed against the order dated 10.02.2017 passed by the Court of Special Judge, NDPS Cases, Sriganganagar, whereby the application filed by the petitioners under Order VII, Rule 11 CPC has been rejected.

(2.) The suit was filed by the respondents-plaintiffs seeking cancellation of sale deed dated 16.02.2009. The relief was, inter alia, claimed on the ground that Prithvi Singh, father of the plaintiffs, had no reason to transfer the joint family property and, therefore, on that count the sale deed was sought to be set aside.

(3.) Averments were made that transfer was void and based on the said submissions and the plea raised in this regard, the petitioners filed application under Order VII, Rule 11 CPC, inter alia, on the ground that as the plaintiffs have claimed the sale deed as void, the suit was triable by revenue courts and under Section 207 of the Rajasthan Tenancy Act, 1955, the same was barred by law.