BABULAL Vs. OM PRAKASH

JUDGEMENT

(1.) THIS is a revision petition under Section 115, C.P.C. from an order passed by the Civil Judge (Class -II) Morena in C. A. No. 3 -4/1981 by which the Court allowed an application of non -applicant (No.1) Om Prakash and ordered requisition of two records from the Property Tax Officer, Morena.

(2.) THE petitioner Babulal filed the aforementioned suit against the non -applicant (No.1) Om Prakash and non -applicant (No.2) Pannalal for a declaration that a decree of eviction passed in an eviction suit (No.111 -A of 1976) in favour of non -applicant (No.1) Om Prakash and against non -applicant (No.2) Pannalal was not binding on the petitioner.

(3.) THE petitioner applied and obtained an exparte temporary injunction against non -applicant (No.1) Om Prakash on 22 -1 -1981. The trial Court, however, vacated the temporary injunction order on 9 -3 -1981.