Arun Bhansali, J. - (1.) This revision petition has been filed by the petitioner aggrieved against the order dated 23.9.2016 passed by the Additional Senior Civil Judge, Hanumangarh ('the trial court') whereby, the application filed by the petitioner under Order VII Rule 10 CPC has been rejected.
(2.) The respondents filed a suit seeking mandatory and perpetual injunction against the petitioner pertaining to the water course.
(3.) The petitioner filed application under Order VII Rule 11 CPC, inter alia, taking the plea that the suit was barred by law in view of the provisions of Rajasthan Land Revenue Act, 1956, as well as Section 207 of the Rajasthan Tendency Act, 1955.;