SK. LADLA Vs. ASAMUDDIN ANSARI

JUDGEMENT

(1.) This revisional application under Sec. 115 of the Code of Civil Procedure is at the instance of one of the Defendants/Respondents in an appeal preferred by the Plaintiffs against dismissal of a suit for eviction and is directed against order date June 18, 1998 passed by the learned first appellate Court below thereby expunging the name of the Respondent No. 3 from the Memorandum of Appeal.

(2.) The Plaintiffs/opposite parties filed a suit for eviction on the grounds of default and reasonable requirement against three Defendants by describing them as heirs of the original tenant, since deceased.

(3.) The suit was contested by Defendants No. 1 and 2 by filing joint written statements. But Defendant No. 3 did not appear or contest the suit.