MUNICIPAL COUNCIL MANDSAUR Vs. FAKIRCHAND

JUDGEMENT

(1.) Delay condoned.

(2.) Application for amendment in substitution application is allowed.

(3.) The short question that arose for decision in this appeal is whether the High Court has correctly decided by the impugned judgment in S. A. No. 115 of 1968 that the appeal preferred by the appellant-Municipal Council, Mandsaur stood abated in view of the fact that legal representatives of one of the co-owners were not brought on record when the appeal was pending before the lower appellate Court.