Arun Bhansali, J. - (1.) This revision petition has been filed by the petitioner aggrieved against the order dated 19/3/2016 passed by the trial court, whereby, the application filed by the petitioners under Order 7, Rule 11 C.P.C. has been rejected.
(2.) The respondents Ram Ratan & Heera Ram filed a suit for declaration of the registered sale deed dated 27/11/2013 as illegal, void and ineffective and also for declaration of revenue entries, partition, conversion order dated 5/2/2014 as illegal, void and ineffective, dispossession, mandatory & perpetual injunction against the petitioners.
(3.) The suit was filed with the averments that agricultural land ad measuring 18.83 hectares comprised in various khasra situated at Koselav was in joint khatedari of plaintiffs and defendant nos. 5 to 7. The mother of plaintiff No.1 and his three brothers have 1/24th share in the joint khatedari and, therefore, the plaintiff no.1 has 1/72th share and plaintiff no.2 has 1/24th share in the joint tenancy & among the tenants the land has not been partitioned by metes and bounds and same was indicated as joint khatedari.;