JAGDISH PRASAD GUPTA Vs. KAMAL KUMAR GUPTA

JUDGEMENT

(1.) An application under Section 151, Civil Procedure Code was moved by the petitioner seeking a direction to pay the damages at the rate of Rs. 4,000.00 per month. That plea was rejected by the learned Additional District Judge on the ground that the rent of the premises was Rs. 350.00 per month. There was controversy with regard to the status of the defendant as tenant. Consequently, it wasnot possible to pass an order as prayed for,

(2.) Feeling aggrieved, the present revision petition has been filed.

(3.) Relevant facts in brief are as under: