MAMTA SUKLECHA Vs. MAHAVEER PRASAD BRAHMBHATT

JUDGEMENT

(1.) This revision petition has been filed against the order dated 29.4.2019 passed by Addl. District Judge No. 14, Jaipur Metropolitan, Jaipur in Civil Suit No. 577/2018, whereby petitioners-defendants' (hereafter 'the defendants') application under Order 7 Rule 11 readwith Section 151 CPC has been dismissed.

(2.) Brief facts giving rise to this revision petition are that the respondent-plaintiff (hereafter 'the plaintiff') filed a suit for specific performance of the contract before the trial court.

(3.) During the pendency of the suit, the defendants filed an application under Order 7 Rule 11 CPC stating therein that in view of Section 18 of the Rajasthan Rent Control Act, 2001 (hereafter 'the Act of 2001'), the trial court had no jurisdiction to try the suit.