MADAN B.LOKUR,J. - (1.) Civil Appeal Nos.11252-11253 of 2016 We have heard learned counsel for the parties.
(2.) The short question that has arisen in this appeal is whether the notice impugned by the respondents was issued to the original landlords, i.e., Ram Kumar Marjit, Chinmoy Marjit, Sushil Kumar Marjit, Jyotirmoy Marjit, Dhruba Marjit.
(3.) The admitted position is that the aforesaid five persons are brothers and they are all sons of Madhusudan Marjit and are staying in the same premises.;