ABDUL AZIZ AND ORS. Vs. SALEMA BEWA

JUDGEMENT

(1.) Heard Mr. H. Das, learned counsel for the appellants. None appears for the respondent/plaintiff despite service of notice.

(2.) Mr. Das has submitted that the names of appellant Nos.1 and 2 may be struck off as they did not prefer any appeal before the first Appellate Court. Accordingly, their names are struck off. Registry will take consequential steps.

(3.) Against the judgment and decree of the learned Trial Court, an appeal was preferred by eight of the defendants accompanied by an application for condonation of delay.