MUSSAMAT ASHIA KHATUN Vs. KARUNA SINGH

JUDGEMENT

(1.) -The revisional application under section 115 of the Code of Civil Procedure is at the instance of a plaintiff/respondent and is directed against Order No. 66 dated May 17, 1999 passed by the learned Additional District Judge, 14th Court, Alipore in Title Appeal No. 65 of 1994 thereby allowing an application under Order 22 Rules 3 and 11 read with section 151 of the Code of Civil Procedure filed by the respondent No. 9.

(2.) The present petitioner brought against one Mrs. Kuldeep Harbans Singh in the 2nd Court of Subordinate Judge, Alipore, a suit being Title Suit No. 262 of 1981 for eviction on the ground of expiry of lease for 21 years. In the said suit, her husband who was a guarantor on her behalf was also made party.

(3.) During the pendency of the suit, the husband of the lessee having died, opposite party Nos. 1 to 4 were substituted as his heirs and legal representatives in addition to the original lessee who was already on record.