VINOD KUMAR Vs. SANTI DEVI

JUDGEMENT

(1.) Plaintiff-non-applicant Keshardevi has died and her legal representatives have been brought on record.

(2.) The applicant defendant has preferred this revision against the order of the Fourth Civil Judge Class II, Gwalior, Shir H. C. Sharma, d/- 7-9-1983.

(3.) The plaintiff filed a suit in the Court of Civil Judge, Class II, Gwalior, under S.12(1)(a) M. P. Accommodation Control Act, 1961 (hereinafter referred to as the Act) for recovery of arrears of rent and under S.12(1)(e) of the Act for getting the premises vacated for personal requirement. The defendant without filing the written-statement, filed an application under O.11 R.12, Civil P.C., praying therein that the plaintiff be directed to make discovery of documents on oath, which are in her possession or power regarding all the matters in question therein.