CHHATRKARAN SINGH Vs. RAJMABAI

JUDGEMENT

(1.) THIS is plaintiff's revision -application.

(2.) THE plaintiff held some Muafi Lands in Dharampuri Tehsil, Dhar District, which are in the occupation of the opponent as a tenant.

(3.) ON 3 -7 -1956 the plaintiff submitted an application to the Court in which he alleged that the rent for the year 1955 had also become due from the defendant and he should be called upon to deposit it in Court; that in case the defendant declined to do so, the stay order be vacated and proceedings in suit be continued. The trial court rejected the application on the ground that the plaintiff had not asked for future rent. Aggrieved by this order the plaintiff has preferred this revision -application.