BABULAL Vs. MUKESH

JUDGEMENT

(1.) The petitioner (hereinafter referred as "defendant No.1") has filed the present revision being aggrieved by order dated 15.11.2018 passed in Civil Suit No.98-A/2018 passed by Civil Judge, Class-I to 2nd Addl. Judge, Ratlam, whereby Issue No.6 has been answered against him.

(2.) Facts of the case, in short, are as under :

(3.) The petitioner/defendant No.1 has filed the revision being aggrieved by order dated 28.2.2019 whereby the learned trial Court has declined to decide the newly framed Issue No.8 as a preliminary issue and fixed the case for plaintiffs' evidence.