OAN ALI Vs. MOHAMMED HUSSAIN

JUDGEMENT

(1.) Parties through their counsel.

(2.) The petitioner before this Court has filed the present petition being aggrieved by order dated 14.09.2017 by which the trial Court has declined to frame additional issues.

(3.) The facts of the case reveal that a civil suit was preferred by the plaintiff who is landlord for eviction of the tenant and issues were framed on 28/04/2017, thereafter, an application was preferred under Order 14, Rule 5 of the CPC and the same has been rejected.