MANI K SHAH Vs. SATNAM APARTMENTS LTD

JUDGEMENT

(1.) BY this appeal the appellants, who are defendant Nos.1 and 2 in the suit, take exception to the order dated 29th April, 1998 passed by the learned Single Judge in Notice of Motion No.2813 of 1997 in Suit No.3490 of 1997.

(2.) FOR the sake of convenience, the parties are hereinafter referred to by their original status in the suit.

(3.) THE defendant Nos.1 and 2, who are the owners of the flat are not personally occupying the flat but have let it out to defendant No.4. The defendant Nos.1 and 2 have filed a suit for eviction of defendant No.4 in the Small Cause Court, Mumbai, but we are concerned for the said litigation in this appeal.