ANANDAN GUPTA Vs. NAVIN AGARWAL

JUDGEMENT

(1.) This is a tenants revision directed against the order dated 1-2-1984 recorded by Sri D.C. Srivastava, learned II Addl. District Judge, Kanpur in SCC suit No. 97 of 1982 who rejected the application of revisionist paper No. 113-C, under Sections 10 and 151 of the Code of Civil Procedure for staying the suit till the disposal of the earlier suit No. 917 of 1981.

(2.) Suit No. 917 of 1981 was filed by the revisionist against the landlord- opposite parties for declaration and perpetual injunction restraining the opposite parties from ejecting the revisionist and declaring him to be the tenant of the disputed premises.

(3.) The defence in the earlier suit filed on regular side in the Court of Munsif City. Kanpur was that revisionist was a Thckedar and not tenant.