- (1.) Head Sri Birjesh Kumar Saxena, learned counsel for revisionist, Sri Prashant Singh Atal, learned counsel appearing on behalf of O.P. No. 1 as well as Sri Subhash Vidyarthi, learned counsel appearing on behalf of O.P. No. 2 and perused the record.
(2.) By means of the present revision under Section 151 CPC, the revisionist has challenged the order dated 16.01.2007 passed in Regular Suit No. 94 of 1998 (Gopal Narain Chaube and others Vs. Krishna Narain Chaube and others) by Civil Judge (Sr. Div.), Malihabad, Lucknow rejecting the application of the revisionist under Order 1 Rule 10 read with Order 22 Rule 10 CPC.
(3.) Undisputed facts of the present case are that one Babu Laxmi Narain Chaube S/o Pt. Parmand Chaube was the original owner and landlord of plot No. 403/3 and building constructed thereon bearing Municipal No. 510/215 situated at New Hyderabad (Trans-Gomti), New Civil Lines, P.s. Hasanganj, (now P.S. Mahanagar), Lucknow (hereinafter referred to as the property in dispute) which is bounded as under:- East - House of Mr. B.N. Singh West - Road North- Balda South- House of Dr. A.C. Chatterji;