N.K.Jain, J. - (1.) This revision petition is directed against the order of learned Civil Judge, Jodhpur dated 25.7, 1991.
(2.) Mr. K. C. Samdariya, learned counsel for the petitioner has submitted that the suit was barred by the provisions of Section 75 of the Rajas. than Co-operative Socities Act, 1965 thus the learned trial court has erred in dismissing the application date 16.7.1991 under Order 7 Rule 11 C. P C. while disposing of the injunetion application and in not dismissing the plaint. He has placed reliance on T. Aivandandam v. T. V. Satyapal, AIR 1977 SC 2421, Bhagwan Das v. Goswami Brijesh Kumari & others, 1983 Raj 3, Association of Radha Swami Dera Baba Baggar Singhji v. Pratap Singh & others, 1984 WLN (UC) 284, Smt. Patasi Bai & others v. Ratanlat, 1990 (3) JTSC 68 and Civil Revision Petition No. 297/89, Smt. Kanchan Bai v. Khetsidas & others, decided on 5.9.1990
(3.) I have heard learned counsel for the petitioner and perused the case law cited by the learned gqunsel Tor the petitioner.;