- (1.) THIS civil revision petition is directed against the order dated 11. 4. 2007 made in LA. No. 2424 of 2006 in O. S. No. 318 of 2006, by which a petition filed by the 1st defendant under Section 151 of the Code of Civil Procedure seeking a direction to the plaintiff to furnish better particulars viz. , details of each document pertaining to sale made in Sy. Nos. 736, 737 and 738 situated at Bommakal Village, was dismissed.
(2.) 1st respondent-plaintiff filed a suit being O. S. No. 318 of 2006 against the revision petitioner and respondents 2 and 3 herein for permanent injunction. It may not be necessary to delve various facts narrated in the petition or canvassed by the learned Counsel for the petitioner.
(3.) THE short point that arises for consideration in this revision is as to whether the petition filed under Section 151 of the code of Civil Procedure (for short 'the code") is justified or not?;