RAMANAND SHARMA Vs. MATARAJ RAJESHWARY BHAGWATI DEVI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioners are defendants of Eviction Suit No. 31 of 1989 which was filed by OP No. 1, namely, Smt. Mataraj Rajeshwary Bhagwati Devi, the deity of the temple at Baridaulatpur, Jamalpur, through its Sebait Gorelal Mishra for eviction of the petitioners on the ground of default in payment of rent by the said defendants.

(3.) The petitioners are aggrieved by order dated 6.11.1998 passed in the aforesaid suit by which the learned Munsif, 1st, Munger, allowed the petition of opposite party numbers 2 to 4 for their substitution in place of Gorelal Mishra and for setting aside abatement due to the delay in filing of the substitution petition.