(1.) By the Court:- Heard the learned counsel for the appellants.
(2.) No one turns up on behalf of the respondents in-spite of repeated calls though notices have validly been served upon the respondents. Hence, this appeal is heard ex-parte.
(3.) This second appeal has been preferred under Sec. 100 of Code of Civil Procedure against the judgment and decree of reversal dtd. 12/12/2007 passed by the learned Additional District Judge, F.T.C.-III, Dhanbad in Title Appeal No.139 of 2005 whereby and where under, the learned first appellate court has set aside the judgment and decree passed by the trial court by which the trial court decreed the suit of the plaintiffs and directed the defendants to handover the vacant possession of the suit property within one month to the plaintiffs and also held that the plaintiffs are entitled to recover a sum of Rs.3,125.00 as arrear rent from the defendants.