Arun Madan, J - (1.) . - Heard learned Counsel for the parties.
(2.) The petitioners, who are tenants, by way of this revision petition, have come up challenging the order dated 4.12.1997 (impugned) passed by the learned Additional Civil Judge (JD), No.2, Jaipur City; Jaipur, in Civil Suit No.163/1996, whereby petitioners-defendatns' evidence has been closed.
(3.) The undisputed facts are that the plaintiff-respondent instituted a suit for eviction and recovery of arrears of rent against the defendants/petitioner son 5.4.1996 on the grounds of (a) default in payment of rent and (b) closure of the suit premises.;