HARI OM GUPTA Vs. VINOD KUMAR GUPTA

JUDGEMENT

(1.) Heard Sri R.K. Mishra, learned counsel for the petitioner.

(2.) Defendant-petitioner has filed this Misc. Petition under Article 227 of the Constitution of India being aggrieved by order dated 02.11.2019 passed by learned Addtional District Judge, Court No. 13, Kanpur Nagar in S.C.C. Revision No. 128 of 2017, Vinod Kumar Gupta vs. Hari Om Gupta whereby allowing the application filed by the plaintiff to lead additional evidence in regard to service of notice on the defendant as per the requirements of law.

(3.) Learned counsel for the petitioner submits that suit is pending and the evidence of the plaintiff was already over. Plaintiff is the owner and landlord of the suit property and has filed a suit for ejectment in respect of shop situated on the ground floor in his premises which according to the plaintiff is in illegal possession of the defendant.