- (1.) As prayed for by Mr. Chatterjee, learned Advocate-on-record for the appellants, he is permitted to correct the cause title of the Memorandum of the Appeal in S. A.T. No. 3489 of 2005.
(2.) These two second appeals arise out of a suit for eviction and are directed against a judgment of reversal.
(3.) The only question that arises for determination in these two second appeals is whether in the absence of all the heirs of the deceased contractual tenant, a suit for eviction is maintainable by impleading some of the heirs.;