ANJANI KUMAR MISHRA,J. - (1.) Heard learned counsel for the revisionists.
(2.) The instant revision is directed against an order dated 06.02.2018, whereby an application under Order 7 Rule 11 CPC, filed by the revisionist has been, dismissed.
(3.) The contesting opposite party filed a suit seeking a declaration that the sale deed dated 04.07.1978, executed by his father, in favour of the defendants was void as his father had earlier sold the same land to the plaintiff vide registered sale deed dated 19.11.1973 and therefore, he had no saleable interest left, which could have been transferred to the defendants.;