MADHURI MITRA Vs. KHOUNISH CHANDRA PAL

JUDGEMENT

(1.) This is an application on behalf of the substituted cross-objectors for recording abatement of the appeal on the ground of death of the sole respondent as the appellant did not take any step for substitution of the heirs and legal representatives of the said plaintiff/respondent in this appeal. This appeal arises out of a suit for eviction of a premises tenant, recovery of arrears of rent, mesne profit and other consequential reliefs.

(2.) The learned Trial Judge, by judgment and decree dated July 16, 1998, decreed the suit on contest with costs.

(3.) The defendants/appellants preferred Title Appeal No. 192 of 1993, which was, eventually, transferred to the court of the learned Additional District Judge, Second Court, Hooghly.