ARUN BHANSALI,J. - (1.) This revision petition is directed against the order dated 9/12/2016 passed by the Addl. District Judge No. 4, Udaipur, whereby, the application filed by the petitioner under Order 7, Rule 11 CPC has been rejected.
(2.) The suit was filed by the plaintiff seeking cancellation of sale deed, declaration and injunction pertaining to the land ad measuring 63 Bigha 17 Biswa situated at village Khalatod. In the plaint two reliefs were sought: (i) cancellation of sale deed executed by defendant no.1 in favour of defendant no.2 and (ii) declaration in the name of plaintiff and permanent injunction.
(3.) The application was filed by the petitioner under Order 7, Rule 11 CPC on the ground that as the suit pertains to agriculture land, the same was barred under the provisions of Section 207 of the Rajasthan Tenancy Act, 1955 ('the Act, 1955').;