KAMALBAI Vs. GANPAT

JUDGEMENT

(1.) HEARD learned advocates for respective parties.

(2.) THIS appeal under Clause 15 of the Letters Patent is directed against judgment delivered by learned Single Judge of this High Court in Writ Petition No. 2165/06 on 15/11/2006.

(3.) PRESENT appellants are defendants in Regular Civil Suit No. 43/2003 which was a suit for eviction from premises comprising of couple of rooms and which was filed against present appellants by present respondent.