NAND KISHORE Vs. GAURI SHANKAR

JUDGEMENT

(1.) HEARD and perused record.

(2.) THE two Courts below have rejected applicant -plaintiff's prayer under Order 39 Rules 1 and 2, CPC holding that applicant -plaintiff prima facie does not appear in settled possession.

(3.) HAVING heard learned counsel on the two sides and having gone through the records, there is no merit in the revision petition.