CHAITALI BHATTACHARJEE Vs. SOMNATH BISWAL & 3 ORS

JUDGEMENT

(1.) We heard the learned counsels for the revisionist complainant and the respondent no. 1 opposite party no. 1, and perused the material on record.

(2.) Brief facts, shorn of unnecessary detail, are that the deceased husband of the revisionist complainant was a monthly tenant and carrying out business under the name and style of 'Durga Diagnostic Centre' in the land and premises of the respondents no.2 to 4 opposite parties no. 2 to 4.

(3.) The District Forum vide its Order dated 05.04.2013 allowed the complaint on contest against opposite party no. 1 and ex-parte against opposite parties no. 2 to 4: