ANURAG SETH Vs. CHANDRA SHEKHAR GUPTA

JUDGEMENT

(1.) THIS revision under Section 115 of Civil Procedure Code has been preferred against the judgement and order dated 3.5.2005 passed by learned Civil Judge, Senior Division, Jhansi in Original Suit No.96 of 2004 (Chandra Shekhar and another vs. Anurag and another) deciding the application moved by the defendants.

(2.) THE brief facts which give rise to this revision are that the plaintiff -respondents filed Suit No.96 of 2004 against the defendants -revisionists for recovery of Rs. 14,63,000/ -.

(3.) THE defendants -revisionists filed written statement and the suit was at the stage of evidence when the defendants -revisionists moved an application with the allegation that plaintiff disclosed serving of notice to the defendants -revisionists. However, they have not given any such notice before the court, and thus, they may be asked to file the same before the court. The plaintiff filed objection upon the said application and the court rejected the said application vide its impugned order.