HARICHAND Vs. NARAYANDAS

JUDGEMENT

(1.) THIS revision petition presented under S. 115 of the Code of Civil Procedure (for short, 'the Code') is directed against the order dated 4.10.93 rendered by XVI Additional Judge to the Court of District Judge, Indore in COS No. 23 -A/93, thereby rejecting the application moved under Order 18 rule 1, 2 and 3 read with S. 151 of the Code (IA No.5).

(2.) IN the main suit, an order was passed earlier by the trial Court directing the applicant (defendant) to begin the evidence in terms of Order 18 rule 1 of the Code.

(3.) I have heard Shri A.K. Sethi learned counsel for the applicant on the question of admission.