NARENDRA GUPTA Vs. SHARDA SARAN SHRIVASTAVA

JUDGEMENT

(1.) HEARD on admission. This revision is filed against the order dated 21.4.2005 passed by Vth Civil Judge, Class II, Gwalior whereby the application under Order 7 Rule 11 of CPC filed by the plaintiff was rejected.

(2.) IN the tenanted premises there is a passage towards main road Naya Bazar, Lashkar, Gwalior for incoming and outgoing to the suit house.