KAMLESH BAGHEL Vs. SHRIKRISHNA YADAV

JUDGEMENT

(1.) Shri Anand V. Bhardwaj, Advocate for the applicant/revisionist.

(2.) By this revision petition under section 115 CPC., challenge is made to an interlocutory order dated 20/11/2014 passed in MJC No. 24/2014 by District Judge, Vidisha. By the aforesaid order, an application filed by the revisionist under section 24 CPC has been rejected.

(3.) Facts necessary for disposal of this revision petition are to the effect that one civil suit No. 20A/203 has been filed by the applicant, Kamlesh Baghel against Smt. Sharda Devi Tandon before II Additional District Judge, Vidisha seeking specific performance of an agreement to sell the suit property and for declaration that the sale deed executed by Smt. Sharda Devi Tandon in favour of Shrikrishna Yadav be declared null and void. Another suit bearing No. 11A/2012 has been filed by Shrikrishna Yadav v. Kamlesh Baghel and others for eviction and arrears of rent, under the Rent Control Act, which is pending before the Court of III Civil Judge, Class-I, Vidisha.