KISHAN CHAND Vs. MANISHA LALWANI

JUDGEMENT

(1.) AGGRIEVED by order dated 4.10.1997 passed by the 1st Civil Judge. Class -II, Murwara in Civil Suit No. 56 -A of 1996, rejecting the application of the applicant intervener under Order 1, Rule 10 of the Civil Procedure Code for being impleaded as defendant in the suit, the applicant has preferred this revision.

(2.) THE non -applicant/plaintiff has filed the instant civil suit against the non -applicant No. 2 for eviction from the suit accommodation on the ground of sub -letting as also for arrears of rent.