- (1.) This is a revision petition against the order of the learned Civil Judge, Hindaun City, rejecting the application of the petitioner-applicant filed under Order 1 Rule 10 CPC.
(2.) The plaintiff non-petitioner No.1 filed a suit on 31-7-1984 for eviction against the defendant non-petitioner No.2 on several grounds including sub-letting the disputed shop to the petitioner. In para 5 of the plaint, it has been stated as under: - Vernacular matter
(3.) The suit was contested by the defendant and in reply of para 4 of the plaint, it has been submitted as under: -;