RAJNEESH SHARMA Vs. INDER SINGH

JUDGEMENT

(1.) THIS is defendant's revision petition against Munsiff, Billawar's order of April 27, 2007 whereby he had disallowed petitioner's application seeking summoning of the records of File No. 9/Appeal titled Rajneesh Sharma v. Index Singh pending before Learned District Judge, Kathua.

(2.) PETITIONER is contesting respondent's suit for ejectment from a shop situated at Tilla Tehsil Billawar and recovery of Rs. 3000/ - as arrears of rent.

(3.) THE rent receipts, relied upon by the petitioner in his written statement in the respondent's suit for ejectment, had been relied upon by him in this suit as well. An appeal against an order arising out of this suit is stated to have been pending before learned District Judge, Kathua.