SHANTI DEVI Vs. BINDHYACHAL PD CHOUDHARY

JUDGEMENT

(1.) NO body appears on behalf of the otherside, inspite of valid service of notice.

(2.) THIS revision application is directed against the order dated 16.2.2002 passed by the court below, by which in a suit for eviction, it has allowed the intervenor -opposite party nos. 2 to 6 to be added as party -defendants in the suit on the assertion that the tenant -defendant in the written statement has claimed that he was tenant of the intervenors.

(3.) IN the result, this revision application is allowed and the impugned order passed by the court below is set aside.