ASHOK LALTA PANDEY Vs. ZARINA ABDULLAH JANAI

JUDGEMENT

(1.) Heard learned Counsel for the parties. Petitioner no.1 who is defendant no.3 and petitioner no.2 who is defendant no.1 in the eviction suit being R.A.E. & R. Suit No.1022/1558 of 2009 instituted by the respondents against the petitioners are before the Court challenging the order dated 24 August 2015 passed by the learned Judge of the Small Causes Court, Mumbai, whereby the application of petitioner no.2/defendant no.1 for reopening of the evidence of the defendants, by allowing defendant no.3 to file his affidavit of examinationinchief and to be cross examined by the plaintiffs, stands rejected.

(2.) In nutshell the facts are:

(3.) For the sake of convenience the parties are referred as they stand before the trial Court.