RAMGOPAL Vs. MURLIDHAR

JUDGEMENT

(1.) - This revision petition has been directed against the order dated 23/4/98 passed by Civil Judge (Jr. Dn.) Laxamangarh district Sikar in Civil suit No. 28/93 whereby the application for abatement of the suit filed by defendant petitioner has been rejected.

(2.) The plaintiff filed a suit for eviction against Ganpat, the father of the defendant, on the ground of default in payment of rent and arrears and later on by way of amendment another ground of subletting was also added. The subletting was alleged to be done in favour of Ramgopal son of Ganpat. The defendant filed the written statement and denied the averments of the written statement. The defendant Ganpat expired on 27.2.98 leaving behind his LRs wife, daughters and sons including Ram Gopal.

(3.) The plaintiff moved the application under O.I.R. 10 read with 151 Code of Civil Procedure for implealding the petitioner as a party. The eviction related from the premises consisting of the shop.