ANJANI KUMAR MISHRA, J. - (1.) Heard learned counsel for the petitioner and Shri J.P. Singh, who has filed caveat on behalf of the first respondent.
(2.) This petition under Article 227 of the Constitution of India arises out of a suit for arrears of rent, eviction and mesne profits filed by the first respondent, regarding shop no. 98/136, Bekanganj, Kanpur Nagar.
(3.) During the pendency of the suit, the tenant of the shop in question, namely Mohd. Ayyub died. An application was filed to bring on record his heirs namely his sons and unmarried daughters. This substitution was allowed.;