SHYAMPATI DEVI Vs. LALITA DEVI

JUDGEMENT

(1.) HEARD learned counsel for the petitioner. No body appears on behalf of the opposite parties on repeated calls.

(2.) THIS revision application is directed against the order dated 25.4.2000, by which the court below in a suit for eviction has allowed the petition under Order -1, Rule 10 of the Code of Civil Procedure filed on behalf of Opposite Party No. 7, Mohan Kumar for adding him as defendant in the suit.

(3.) IN a suit for eviction the question of title between two claimants cannot be gone into. The court has to decide the question of relationship of landlord and tenant for deciding the question of eviction. The intervenor is not necessary party in the suit.