BRAJESH PD. Vs. MANKESHWAR PD. AND ORS

JUDGEMENT

(1.) It is submitted by the learned counsel for the appellant as well as the learned counsel for the respondents that the respondent nos.6 and 7 were made party because during pendency of the appeal, they have purchased the property from defendant no.1.

(2.) The learned counsel for the respondent no.1 submitted that the I.A. No.7660 of 2014 has been filed by the respondent no.1 seeking permission to sell 1 katha land which is in his possession for his treatment.

(3.) At the time of hearing of this I.A., the learned counsel for both the parties agreed that the First Appeal itself may be heard at an early date and jointly agreed that it may be listed on 16.01.2015 for hearing. Permission is accorded.