- (1.) Mr. Rajeev Singh, Advocate has put in appearance on behalf of all the respondents and filed vakalatnama, the same is taken on record. Since a trivial question is involved, the revision is being decided finally, with the consent of parties' Counsel, at the admission stage. Heard Mr. Anuj Dayal, learned Counsel for revisionist as well as Mr. Rajeev Singh, learned Counsel for respondents.
(2.) The instant civil revision has been filed under section 115, C.P.C. against the order dated 7.11.2013 passed in Regular Suit No. 24 of 2011, Mohan Kumar Kanodia v. Raj Kishore Kanodia and others, whereby the application (C-17) moved under section 151, C.P.C. for grant of permission to take fresh electricity connection has been rejected by the learned Court below on the ground that no such prayer was made at the time of filing of the suit.
(3.) The brief facts of the case, in narrow compass, are that a suit for declaration and permanent injunction was filed by the revisionist being plaintiff against his brothers and sister-in-law for declaration of Will-deed dated 25.5.2007 as null and void and grant of permanent injunction.;