RAMJI LAL Vs. BHOOP SINGH

JUDGEMENT

(1.) Office objection regarding non-filing of the certified copy of the order dated 29.2.92 is waived. Arguments have been heard on merits of the revision petition.

(2.) The challenge made in this revision petition is to the order dated 29.2.92 passed by the Additional Munsiff No. 1, Bharatpur, in Civil Suit No. 40/87, whereby the application of the defendant-petitioner filed under Order 13 Rule 2 C.P.C. read with order 8 Rule 1(6) and Sec. 151 CPC has been rejected.

(3.) Briefly stated, the facts of the case are that the plaintiff non-petitioner filed a suit for rent and ejectment against the defendant-petitioner on 16.7.83 in the court of Munsifff, Bharatpur. The defendant-petitioner filed his written statement dated, 4.10.83 and disputed the claim made by the plaintiff-non-petitioner. The issues were framed by the trial court on 13.11.84.