(1.) Present revision petition is directed against the order passed by the courts below under Order 39 Rule 1 & 2 CPC.
(2.) Learned counsel for the petitioners has assailed the order on the ground that findings of both the courts below are erroneous. According to him, both the courts have misread the evidence available on record while passing an order.
(3.) Learned counsel appearing for the respondent has opposed the plea.