SHYAM SUNDER PRASAD AGRAWAL Vs. RABINDRA NARAYAN AGRAWAL

JUDGEMENT

(1.) Heard the learned counsel of the appellants and the learned counsel for the respondents on LA. No. 2294 of 2011 as well as on the point of admission of this appeal. This interlocutory application has been filed on behalf of the appellant stating that due to inadvertence the names of some of the appellants and some of the respondents could not be mentioned in the memo of appeal. Learned counsel appearing on behalf of the respondents has no objection to the prayer made by the appellant.

(2.) In this view of the matter LA. No. 2294 of 2011 is allowed and the names of the left out appellants and the respondents, as mentioned in the said interlocutory application are permitted to be added in the memo of appeal.

(3.) This appeal has been filed against the judgment and decree dated 8th April, 2009, passed by F.T.C.-I, Begusarai in M.T.A. No. 10 of 1990 affirming the judgment and decree dated 11.4.2009 passed by the Munsif 1st, Begusarai, in Title Suit(Eviction) No. 2 of 1977. The plaintiffs, who are the respondents here in this appeal, had filed Title Suit (Eviction) No. 2 of 1977 against the defendants who are the appellants here.