ASLAMBEG Vs. GANPATRAO

JUDGEMENT

(1.) By this revision, the applicant challenges the order passed by the 2nd Joint Civil Judge, Junior Division, Nagpur, on 20/1/2004, in Regular Darkhast No. 256/1982, permitting an amendment to the plaint as also the decree passed in favour of the non-applicant.

(2.) Few facts giving rise to the controversy involved in the revision application, are stated thus-

(3.) The defendants denied the claim of the plaintiff and pleaded that they were the tenants in the suit property and were regularly paying rent to the plaintiff. It was denied by the defendants that they had trespassed upon half portion of Shop Block No. 32. The defendants pleaded that the defendants were in occupation of half portion of Block No. 32, the dimensions of which were 7 ' x 13' as tenants. The defendants sought the dismissal of the suit.