BHAGWANDAS SHARMA Vs. KRISHNAVATHI SHARMA

JUDGEMENT

(1.) Petitioner being the 2nd defendant in an ejectment suit in O.S.No.254/2009 is grieving before the Writ Court against the order dated 13.08.2013, a copy whereof is at Annexure-G, whereby his application in I.A.No.9 filed u/s.151 of CPC, 1908 for a direction to the respondent- plaintiff to deposit in the Court below all that rental money she has withdrawn on 25.01.2011. After service of notice the respondents having entered appearance through their counsel, resist the writ petition.

(2.) Brief facts of the case:

(3.) Having heard the learned counsel for the parties and having perused the petition papers, reprieve needs to be granted to the petitioner for the following reasons: