SHRI RAM KUMAR Vs. PARSHOTAM DASS AND SONS

JUDGEMENT

(1.) This revision petition has arisen out of an order dated 4 -12 -1972 passed by the Senior Sub -Judge, Solan, in suit No. 38/1 of 1970 whereby the following issue No. 6 framed on 23 -10 -1970 was treated as preliminary issue:

(2.) The suit was instituted by Parshotam Dass on 16 -4 -1970 for ejectment of Ram Kumar Defendant from the ground floor of shop No. 25 in Chowk Bazar, Garkhal and for recovery of Rs. 150 as compensation for use and occupation of the said premises. The Defendant put in his written statement and on 1 -7 -1970 the following issues were settled on the pleadings of the parties:

(3.) Whether the plaint is bad for bad particulars?