- (1.) Heard Sri Arvind Srivastava and Sri Krishna Agrawal, learned counsel for the respective parties and with their consent I proceed to decide the revision finally at the stage of admission itself.
(2.) This revision under Section 115 CPC has been preferred against the order dated 29.8.2014 passed by the court of first instance in Original Suit No. 344 of 2012 by which the application of the revisionists paper no. 45 C for framing additional issue no. 10 in the suit has been rejected.
(3.) The brief facts giving rise to this revision are that that the plaintiff respondent no. 1 instituted the aforesaid original suit against the defendant revisionists and one Chandra Shekhar Agrawal for recovery of Rs. 7,81,500/- on the allegation that they have borrowed a sum of Rs. 5,15,000/- from him but has not returned the same which is liable to be refunded with 18% interest. It was also alleged that the aforesaid amount after borrowing was deposited in the bank account of the company BLSM Hotel and Resorts Private Limited.;