SARDAR NAGENDRA SINGH GARCHA Vs. JAIDEV SATPATHY

JUDGEMENT

(1.) THIS revision arises from an order passed by the trial Court holding that the State of Madhya Pradesh is a necessary party to the suit and directing the plaintiff to join the State Government as a party. Aggrieved by that order, the plaintiff has come up in revision.

(2.) TO state briefly, the plaintiff's case is that the Phuljhar Seva Samiti, a Society registered under the Societies Registration Act, is in occupation of the suit accommodation as tenant on Rs. 150 per month. A total sum of Rs. 11,500 was received by the plaintiff. The defendant-tenant is in arrears of rent to the extent of Rs. 5,400. The plaintiff claims a decree for ejectment and for arrears of rent.

(3.) ON these pleadings, ten issues were framed by the trial Court. For the purposes of this revision, issues No. 1 and 8 may be reproduced here: