DR. ARVIND KUMAR TIWARY Vs. NARAYAN GOPE

JUDGEMENT

(1.) Petitioner is the defendant and has preferred this instant civil miscellaneous petition under Article 227 of Constitution of India to quash the order dtd. 20/3/2025 passed in Original Suit No. 149 of 2021 by which the petition under Order VII Rule 11 of the CPC has been rejected by the learned Trial Court.

(2.) Plaintiff filed the suit for a declaration that registered sale deed dtd. 28/6/2014 executed being deed no. 1605/1415 on 28/6/2014 was vitiated by fraud, coercion, undue influence, misrepresentation and was void ab initio.

(3.) Petitioner/ defendant filed a petition under Order VII Rule 11 read with Sec. 151 of the CPC for rejection of the plaint on the ground that the suit was barred by limitation.