KESHO RAM DEV RAJ Vs. OM PARKASH

JUDGEMENT

(1.) THIS petition has been directed against the order dated 26th September, 1997 passed by the Civil Judge, Junior Division, Hissar. By this order, the learned Civil Judge has granted one opportunity to the petitioner/objector to lead their evidence for the purpose of proving their right as a tenant in the suit premises.

(2.) THE only objection raised by Mr. Atul Lakhanpal, learned counsel appearing for the objector is that the learned trial court ought to have framed issue and there after granted the Opportunity to the objector to lead evidence. In support of his sub mission, the learned counsel has placed reliance on 2 Single Bench judgments to this court in Charanjit Singh v. Manmohan Singh (1989-1)95 P. L. R. 494 and UCO Bank v. Mittal Brothers, 1997 (2) P. L. J. 119.

(3.) IN the rejoinder argument, the learned counsel of the objectors submits that the landlord has, in fact, given the said premises to firm M/s Kesho Ram Dev Raj and as such the learned trial Court ought to have framed the issue as the petitioners were partners of the firm.