LAXMANLAL JEE MANDIR Vs. LAXMIRAM AGARWALLA

JUDGEMENT

(1.) Civil Revision No. 371 of 1993 has been filed by the plaintiff challenging the order dated 20-8-93 passed by the Munsiff No. 2, Tinsukia in Title Suit No. 4/92 (T.S. 3/85 (old). By the impugned order the learned Munsiff allowed the prayer of Opposite Party No. 2 to be added as Pro forma-Defendant in that suit.

(2.) Civil Revision No. 372/93 in T. S. No. 7/92 (T.S. 4/85 old) has been filed by the plaintiff and there also by the order of the same date the Opposite Party No. 2 was added as pro forma-defendant in the suit, that is, (In T.S. No. 7/92 and T.S. No. 4/85 old).

(3.) Civil Revision No. 373/93 (In T.S. No. 24/92 (T.S. 3/85 old) also has been filed against the order of the same date.