B K GUPTA Vs. SOHANRAJ PREMCHAND SONINGRA

JUDGEMENT

(1.) ON a motion made by the counsel for the petitioner, the names of respondent Nos. 3 and 4 are allowed to be deleted.

(2.) RULE . By consent of parties, Rule made returnable forthwith and heard finally.

(3.) ON 3.9.1995, the plaintiffs (present respondent Nos.1 and 2) filed a suit before the Small Causes Court to which the said Ravi Kapoor and Gita Kapoor were joined as defendants. It was claimed that the plaintiffs are tenants of the suit premises. The plaintiffs claimed a declaration that they are the tenants of the suit premises and they also claimed a permanent injunction restraining the defendants from disturbing the peaceful possession of the plaintiffs of the suit premises. It is to be noted here that the present petitioner had not been joined as a defendant to the civil suit.