MAZID Vs. SMT. KAMNI SAHU AND 14 OTHERS

JUDGEMENT

(1.) Mr. Rohit Jaiswal, Advocate has put in appearance on behalf of respondents no.1 to 8 and 15. Respondents no.1 to 8 and 15 are legal heirs of original landlord, as such, contesting respondents are duly represented.

(2.) Respondents no.9 to 14 are the legal heirs of original tenant Ramzan and they were the defendants in regular suit filed by the respondents and their interest is same as of the appellant, as such, no notice is required to be issued to them. Notices to them are hereby dispensed.

(3.) Heard learned counsel for the appellant as well as learned counsel for respondents no.1 to 8 and 15.