HANS RAJ Vs. AMRIK SINGH

JUDGEMENT

(1.) Parties have requested for disposal of this petition on the basis of arguments addressed by them.

(2.) This civil revision is directed against an order of a Civil Judge dated 23/3/2001 by which he has dismissed an application of the petitioner/judgment debtor filed under Section 152 read with Section 151 Civil Procedure Code.

(3.) The relevant facts, in brief, are that the respondents filed a civil suit for recovery of Rs.3,678.24 from the petitioner as arrears of rent etc., for the period from 1/1/1992 to 31/11/1994 @ Rs.90.75 per month and from 1/12/1994 @ Rs.99.82 per month excluding electricity, water and other charges. The break up of the amount claimed was given in paragraph 7 of the plaint and showed a sum of Rs.2,722.50 having been recovered from the petitioner for the period from 1/1/1992 to 30/6/1996.