SURAJ PAL Vs. MANDIR MAHADEOJI AND RAM JANKI

JUDGEMENT

(1.) HEARD the learned counsel for the defendants-applicants as well as the learned counsel representing the plaintiff-respondent.

(2.) PERUSED the record.

(3.) THE suit giving rise to this revision had been filed by "mandir Mahadeoji and Ram Janki, Village Pur, through Pujari Kailash Narayan" against four defendants which included the present applicant No. 1, who had been impleaded as defendant No. 1, the present applicant No. 2, who had been impleaded as defendant No. 2 and the present applicants Nos. 3 to 8, who are the heirs and legal representatives of Chhotelal, who had been impleaded as defendant No. 3.