RAMESHCHANDRA SHARMA Vs. HARGOVIND JAWARLAL MAHAJAN

JUDGEMENT

(1.) THIS revision petition under section 115, Civil Procedure Code, 1908 (for short 'the Code') is directed against the order dated 18-1-1989 passed by the Addl. Judge to the District Judge, Dhar in Revision Petition No. 9 of 1985 arising out of Civil Suit No. 54-A/87 of the Court of Civil Judge, Class I, Manawar, District Dhar.

(2.) CIRCUMSTANCES giving rise to the revision petition are these : The non-applicant No. 1 Hargovind has instituted the aforesaid eviction suit against the present three petitioners and the N. As. 2 and 3 they being respectively the sons and daughters of the deceased Kanhaiyalal who was the original tenant.

(3.) IN the said suit the non-applicants 2 and 3 put in appearance but did not file their registered addresses.