JASWANT SINGH Vs. SHOBHA AGARWAL

JUDGEMENT

(1.) Heard learned Counsel for the revisionist and also perused the record.

(2.) By means of the present revision, the defendant-revisionist challenges the validity of the order dated 31.7.2000 whereby application filed by the applicant under Sec. 10, C.P.C., has been rejected by the Court below.

(3.) It appears that S.C.C. Suit No. 13 of 1987 was filed by the plaintiff-respondent for ejectment, recovery of arrears of rent and damages. The said suit is pending disposal. In the meanwhile the other Suit No. 139 of 1994 was filed by plaintiff-respondent for cancellation of the lease and declaring the same as void. The applicant filed an application under Sec. 10, C.P.C. praying that the proceedings of S.C.C. Suit No. 13 of 1987 may be stayed and the said Suit No. 139 of 1994 may proceed and decided.