AKRAM KHAN ADULT Vs. ABDUL RAHIM ADULT

JUDGEMENT

(1.) HEARD Sri Sarvesh Agarwal, counsel for the revisionist.

(2.) BY the present revision filed under Section 25 of the Provincial Small Cause Courts Act, the applicant has prayed for setting aside the order dated 10th September, 2002 by which the plaint has been directed to be returned to the Plaintiff for presentation before regular court as it involves question of title of the land and house in suit.

(3.) THE Plaintiff has stated in the suit that the Defendant has paid the rent for April, 1995 and thereafter has failed to pay the rent from 01.05.1995. The Plaintiff sent a notice to the Defendant on 18.05.1998, which was refused by the Defendant on 20.05.1998 in spite of the fact that the notice was in the knowledge of the Defendant and he has failed to vacate the premises and a sum of Rs. 22,560 has become due toward the Defendant.