DEV NARAYAN MAHATO Vs. KALI SADA

JUDGEMENT

(1.) INSPITE of valid service of notice, no body has appeared on behalf of the other side.

(2.) THE petitioners are the purchasers from defendants no. 5, 6 and 11. In my view, their presence is necessary to decide the matter completely and effectually. The law is well settled that the purchasers are also to be added as party so as to shorten the litigation and decide the matter completely and effectually.