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Supreme Court Of India

Hon'ble Judge(s): M. R. Shah, B. V. Nagarathna , JJ

Civil P.C. (5 of 1908) , O.7 R.11— Madhya Pradesh Land Revenue Code (20 of 1959) , S.257, S.250— Rejection of plaint - Application for - Plaint rejected on ground that suit would be barred under provisions of S.257 of M.P. Land Revenue Code, 1959 - Defendant successfully took plea before Revenue Authority that Revenue Authority/Thesildar would have no jurisdiction to decide dispute with respect to title of suit property and proceedings under S.250 of MPLRC came to be dismissed - He cannot be allowed to aprobate and reprobate that suit filed by plaintiff before Civil Court would also be barred as per S.257 of MPLRC - Order rejecting plaint, set aside. Evidence Act (1 of 1872) , S.115— (Para 4 5)