DEBABRATA MAITY Vs. PRAVANSHU KUMAR MAITY

JUDGEMENT

(1.) CAN No. 2934 of 2014:-

(2.) The application was for restoration. The second appeal was dismissed for default on March 20, 2014. When the application appeared in the list it was agreed by the parties that the second appeal would be heard on merits. The parties proceeded to advance arguments on the merits of the second appeal. The causes shown in the application are accepted as sufficient. The order of dismissal for default dated March 20, 2014 is recalled. CAN No. 2934 of 2014 is allowed. There will be no order as to costs.

(3.) A tenant assailed a judgment of affirmation for his eviction from the tenancy premises.