SANTOSH Vs. RAMDAI

JUDGEMENT

(1.) Though the matter has been listed under the 'Reply Not Filed Category', however, the matter is being heard today itself with the consent of counsel for both the parties.

(2.) The instant writ petition has been preferred by the petitioners under Article 226 and 227 of the Constitution of India with the following prayers:-

(3.) Brief facts of the case are that a suit for eviction was filed by deceased respondent No.1- plaintiff Ramdai on ground of default against respondent No.2-defendant Ashok Kumar who is the real son of the respondent No.1- plaintiff. Petitioner No.1 is the wife of respondent No.2-defendant Ashok Kumar and the petitioner No.2 Amit is the son of Ashok Kumar and the respondent No.1-plaintiff was the mother-in-law of the petitioner No. 1 and grandmother of petitioner No.2 and both the petitioners are living in the premises as they are the family members of the respondent No.1 -plaintiff.