- (1.) Heard learned counsel appearing on behalf of the revisionist-plaintiff.
(2.) By means of present revision under Section 115 of the Code of Civil Procedure, the revisionist-plaintiff challenges the order dated 7th October, 2005, passed by the trial Court, whereby the trial Court has refused to frame the additional issues as prayed for by learned counsel for the plaintiff and rejected the application 73 C2 filed by the revisionist.
(3.) The brief facts of the present case are that the plaintiff-revisionist filed suit before the trial Court. The trial Court after hearing learned counsel for the parties have framed the following issues in presence of the learned counsel for the parties, :- "1. Whether the plaintiff is owner of the property in suit by way of adverse possession as alleged in para 8 of the plaint ? 2. Whether the plaintiff is in possession of the property in suit as alleged in the plaint? 3. Whether the constructions and fixtures existing on the property in suit belonged to defendant no. 4 and the plaintiff was mere licensee thereof, if so, its effect ? 4.To what relief, if any, the plaintiff is entitled ?";