TULSIBALA RAKHIT Vs. N N KHOSAL

JUDGEMENT

(1.) This is an application in revision against the order of the Magistrate dated the 10th March 1951 drawing up proceedings under Section 107, Cr. P. C. against the petitioners who were the second party and directing the petitioners to show cause why they should not execute the Bond for keeping peace-for a period of one year.

(2.) The opposite party is a tenant of the petitioners. There are many disputes between them as landlords and tenant. Quarrels are going on regarding supply of water and electricity. Then there are proceedings before the Kent Controller for standardisation of rent. The petitioners have also brought a suit for damages before the Third Court of the Munsif at Alipur and another Title Suit before, the same Court.

(3.) Against this background of litigation and dispute the allegation of the opposite party before the Magistrate was that the petitioners were creating nuisance and were abusing and insulting the opposite party with filthy language and were threatening him with acts of violence.