HANS RAJ Vs. UTTAM CHAND

JUDGEMENT

(1.) This is a Defendant's revision petition under Sec. 115 of the Code of Civil Procedure against an order of the learned Subordinate Judge framing an issue in a suit on the plea of limitation.

(2.) On an examination of the record of the case the learned Subordinate Judge came to the conclusion that prima facie the suit was within limitation. Accordingly, throwing the onus on the Defendant he framed an issue in the following terms:

(3.) I see no reason why this Court should interfere in the exercise of its revisional jurisdiction with the order of the trial court.