- (1.) The amendment of the plaint at the appellate stage was allowed by the Appellate Court, which is assailed by the defendants/petitioners in this revisional application.
(2.) The suit for eviction filed against the defendants/petitioners stood dismissed, as the plaintiffs/opposite parties could not prove the grounds on which the eviction was sought.
(3.) Shorn of unnecessary details, the facts emanate from the plaint are that the husband and father of the defendants/petitioners was a monthly tenant in respect of a shop room, which is the subject matter of the eviction suit, at a rental of Rs. 120/- per month payable according to the English calendar. It is not in dispute that the said tenant died in the month of June 2001 leaving behind him surviving defendants/petitioners as his legal representatives.;