RAMA NANDY Vs. RAJ KUMAR PYNE

JUDGEMENT

(1.) This application is directed against the Order No. 17 dated 11.0 5.2018 passed by the learned XI Judge, City Civil Court at Calcutta in Title Appeal No. 01, 2017, whereby the learned Judge rejected the application under Section 151 of the Code of Civil Procedure field by the appellants/petitioners.

(2.) The opposite parties/plaintiffs filed an eviction suit being Ejectment No. 350 of 2004 against the present appellants/petitioners and the opposite parties/plaintiffs got the decree of eviction on 15.12.2016.

(3.) The plaintiffs/petitioners preferred appeal being Title Appeal No. 01 of 2017 before the learned Lower Appellate Court and the said appeal was admitted.