PANKAJ BHANDARI,J. - (1.) Petitioner has preferred this revision petition aggrieved by order dated 12.01.2016 passed by Additional District Judge No. 2, Hanumangarh, vide which the court allowed the appeal filed by the respondent plaintiff and held that the civil court has jurisdiction to decide the suit.
(2.) It is contended by counsel for the petitioner that the learned court below has allowed the appeal only on the ground that the question whether the power of attorney was executed or not and whether Karmjeet Singh through which the plaintiffs are claiming Khatedari rights was alive or not can be decided only by civil court.
(3.) It is contended by counsel for the petitioner that in the suit, the plaintiff has claimed that he be declared as Khatedar ignoring the sale deed dated 25.11.1993. A further relief is claimed that the entries showing the present petitioner as Khatedars be amended and the plaintiffs be recorded as Khetardars.;