KESHAV PRASAD SINGH Vs. DINKAR RATILAL

JUDGEMENT

(1.) THIS application is directed against the order dated 4-1-1990 passed by Sri A. K. Pandey, 2nd Additional Munsif, Jamshedpur in Eviction Suit No. 208 of 1986 whereby and whereunder the said learned court in purported exercise of its power conferred upon him under Order XII, Rule 2 of the Code of Civil Procedure, directed issuance of notice upon the defendant on the basis of an application filed by the plaintiff Opposite party, dated 8-11-89 as contained in Annexure 1-A of the Civil Revision Application.

(2.) IT appears that by reason of the said application the Opp-party brought it to the notice of the court that the counsel of the defendant was given a notice in terms of Order XII; Rule 1 of the Code of Civil Procedure as to whether the Xeroxed copy of the M.O. forms which were already on record and the original thereof were addressed on behalf of the defendant and the foot note appearing in the M.O. were in the writing of defendant's brother or not.

(3.) THE defendant further denied his signature on the said money order coupons.