Dinesh Gupta, J. - (1.) Heard Shri B.P. Singh, learned Senior Counsel assisted by Shri Vivek Kumar Singh, learned counsel for the revisionist and Shri C.K. Parekh, learned counsel for the respondents.
(2.) This revision under Section 115 of the Civil Procedure Code has been preferred against the impugned order dated 6.5.2005 passed by IXth Additional District Judge, Varanasi in Original Suit No.28 of 2001 (Suryakant Jalan and others v. Smt. Kamla Devi and others ).
(3.) The facts in brief are that a Suit No.28 of 2001 was filed by the plaintiffs-respondents for ejectment and possession and also for recovery of 37,200/-claiming himself the owner and the landlord of the disputed accommodation and treating the revisionist as the tenant of the disputed premises.;