V.M. Pancholi, J. - (1.)This Civil Revision Application is filed under Sec. 115 of the Civil Procedure Code, 1908 (hereinafter referred to as "the Code" for short), in which, the applicant - original defendant no. 1 has challenged the order dtd. 24/12/2019 passed by the learned 5th Additional Sr. Civil Judge, Ahmedabad (Rural), Mirzapur below application, Exh. 14 in Special Civil Suit No. 304/2019.
(2.)Heard learned advocate, Mr. S.P. Majmudar for the applicant and learned Senior Counsel, Mr. Shalin Mehta assisted by learned advocate, Mr. Hemang Shah for the respondent nos. 1 to 3 - original plaintiffs.
(3.)The brief facts leading to the filing of the present Civil Revision Application are as under,
3.1 The respondent nos. 1 to 3, who are original plaintiffs, have filed Regular Civil Suit No. 304/2019 before the court of learned Principal Senior Civil Judge, Ahmedabad against the present applicant and the respondent nos. 4 and 5. It is the case of the original plaintiffs that they have cumulatively paid total sale consideration of Rs.6,14,20,000.00 for the agriculture land bearing Survey No. 840 admeasuring 6412 Sq.Yards, which is old tenure agricultural land known as "Khari Farm" at Panchvati Park, Nr. Khaarikat Canal, Opp. Kavya Residency, Taluka : Asarva, Village : Nava Naroda, District and Sub District : Ahmedabad (East) (hereinafter referred to as "the land in question" for short). In the said suit, the applicant - defendant no. 1 appeared and, thereafter, filed an application, Exh. 14 under Order 7, Rule 11(d) of the Code for rejection of the plaint.

3.2 The original plaintiffs filed reply, Exh. 17 to the said application, whereby additional documents were placed on record.

3.3 Thereafter, the concerned civil court, vide impugned order dtd. 24/12/2019, rejected the application, Exh. 14 filed by the present applicant. Hence, the present Civil Revision Application is filed.