ABID HUSSAIN Vs. RAJESH CHANDRA

JUDGEMENT

(1.) HEARD Sri Tanveer Alam, counsel for the revisionist and Sri Sarvesh Agarwal, counsel for the opposite party.

(2.) BY the present civil revision filed under Section 115 of the Code of Civil Procedure, applicant -revisionist has prayed for setting aside the order dated 20th April, 2002 by which the application under Order 9 Rule 13 Code of Civil Procedure has been rejected.

(3.) ACCORDING to the plaint averments, the Defendant is a tenant at the rate of Rs. 600 per month from 01.10.1988 and 25% was to be enhanced after 48 months.