BIJAYALAXMI SAHOO Vs. SANJUKTA PRUSTY

JUDGEMENT

(1.) Judgment -debtor is the petitioner in this Civil Revision.

(2.) JUDGMENT -debtor is a tenant of a house belonging to deceased Gopal Sahu. She filed Title Suit No. 68 of 1986 in the 1st Court of Subordinate Judge, Cuttack against opposite parties as defendant Nos. 2 and 5 and 3 others who are all children of Gopal for declaration that she is a monthly tenant in respect of the house and is not evictable without due process of law. Her further prayer, was to restrain defendants from removing the roof of the house.

(3.) THE said order was challenged by defendant Nos. 2, 4 and 5 in appeal. By -order dated 23 -4 -1987, appeal was disposed of as the same had spent its force, since the repair had already been effected.