RAMASHRAY Vs. KUSUM

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) THIS is a revision filed under Section 115 of the Code of Civil Procedure against the order 5-2-2004 passed in Civil Suit No. 146-A/03 by 3rd Civil Judge Class-II, Rewa, rejecting the application filed by the petitioner/ plaintiff under Section 114 of the Code of Civil Procedure read with Order 47 Rule 1 of Code of Civil Procedure for review of order dated 5-8-2003 passed on an application filed under Section 10 of the Code of Civil Procedure by defendant No. 1/respondent whereby the Trial Court stayed the plaintiffs suit.

(3.) THE petitioner/plaintiff had filed a Civil Suit No. 146-A/2003 for possession and mandatory injunction in the Court of 3rd Civil Judge, Class-II, Rewa. In the said suit the petitioner/plaintiff prayed that he purchased Khasra No. 44/1 Rakba 8 x 60 sq. ft. from respondent No. 3 Thakurdin and the defendant No. 1 has illegally constructed her house on the said land purchased by him and sought the above referred relief's against her.