BHAGIRATH SINGH Vs. RAMNATH

JUDGEMENT

(1.) L . This is defendant's revision against the order of the Civil Judge Class II, Lahar in Civil Suit No. 370 of 1970, dated 21 -9 -1972.

(2.) THE short facts giving rise to the present revision are these:

(3.) THE trial Court framed a preliminary issue "whether the defendants can pray for arrears of rent and possession against the plaintiffs in this suit."