ARUN BHANSALI, J. - (1.) This revision petition is directed against the order dated 8.2.2016 passed by the trial court, whereby, the application filed by the petitioner under Order 7, Rule 11 CPC has been rejected.
(2.) The respondents - plaintiffs filed a suit for permanent injunction claiming the following reliefs:- ...[VERNACULAR TEXT OMITTED]...
(3.) It was, inter alia, claimed in the plaint that the suit pertained to attempt on part of the defendant in trying to drawn electricity line from the land of the petitioner, its unauthorized presence, setting up of poles etc. Based on the allegations made in the plaint regarding the defendant entitled to undertake the said activities of drawing of electricity line from the land of the petitioner, the relief as claimed hereinbefore, was prayed for.;