LAL CHAND Vs. PARAS RAM D

JUDGEMENT

(1.) The sole appellant had died on 23.6.1994. An application was moved on 1.2.1999 on behalf of the respondents for dismissing the appeal as abated. It was thereafter that an application was filed on behalf of the appellant for substitution and for setting aside the abatement. This application dated 11.3.1999 was filed on 16.3.1999. The only ground on the basis of which condonation of delay in filing the application is sought for is contained in paras 3 and 4 of the application which are reproduced below:-

(2.) The application for substitution having been rejected, the appeal is dismissed as having abated.