LAWS(SC)-1999-1-6

GAJRAJ Vs. SUDHA

Decided On January 22, 1999
GAJRAJ Appellant
V/S
SUDHA Respondents

JUDGEMENT

(1.) Leave granted.

(2.) Heard counsel on both sides.

(3.) In an application under Order 22 Rule 5, the trial court had rightly appreciated the facts and passed an appropriate order. The High court on revision without appreciating the scope of the application observed that the proposed legal representatives can take up all other defenses arising from their individual rights.