MOHINI TIWARI Vs. ASHUTOSH AGARWAL

JUDGEMENT

(1.) This revision is decided with the consent of learned counsel for the parties as the counsel for the respondents-plaintiffs has stated that he is not willing to file any counter affidavit.

(2.) Heard Sri Ashish Kumar Srivastava, learned counsel for the revision-applicant and Sri Ajay Kumar Singh and Sri Pramod Pathak, learned counsels for the respondents.

(3.) The revision-applicant by means of the present civil revision has assailed the order dtd. 15/2/2021 passed by Additional Civil Judge (Senior Division), Court No. 2, Varanasi passed in Original Suit No. 862 of 2014 by which the application No. 168-Ga of the defendant-revision-applicant has been filed for framing additional issues has been rejected.