SAVITRI DEVI Vs. 10TH ADDL DISTT & SESS

JUDGEMENT

(1.) Pursuant to this Court's order dated 21.04.2003 notices were issued to respondents no. 1, 2 and 3 by R.P. A.D. I have perused the report dated 13.08.2012. Service is deemed sufficient. Neither anyone has appeared on behalf of respondent no. 3 nor she herself is present.

(2.) I have heard Sri K.K. Tripathi, learned counsel for the petitioners and perused the record.

(3.) The respondent no. 3 filed S.C.C. Suit No. 150 of 1997 for ejectment and recovery of arrears of rent from petitioners in the court of Small Cause, Kanpur Nagar. Summons/ notices were issued to petitioners-tenants by Trial Court. It appears that registered envelops were returned by postal authorities with endorsement "not claimed". The Trial Court then passed order on 13.01.1998 for publication of summon.