MAKSOODAN KHATOON Vs. AKHTARI BEGUM

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned counsel for the opposite party.

(2.) THE predecessor of the petitioners was defendant of Eviction Suit No. 89 of 1989 which was filed by the Opposite Party for eviction of the original petitioner (Defendant).

(3.) IT is not in dispute that the suit was filed as far back as in 1989 whereafter ssues were framed on