AMAR Vs. DATTARAM

JUDGEMENT

(1.) This writ petition is directed against the impugned order dtd. 15/3/2022 passed on I.A. Nos. 3 to 5 in O.S. No. 1186/2015 by the learned III Addl. Civil Judge & JMFC, Belagavi, whereby the said applications filed by the petitioners were dismissed.

(2.) I have heard learned counsel for the petitioners and perused the impugned order including the material on record. The respondents having been served with notice of this writ petition, have chosen to remain unrepresented and have not contested the petition.

(3.) The material on record discloses that the petitioners-plaintiffs instituted the aforesaid suit for permanent injunction and other reliefs against the respondents-defendants in relation to the suit schedule immovable property. During the pendency of this suit, the respondent No.2 having expired on 20/5/2018, the petitioners- plaintiffs filed the instant applications I.A. Nos. 3 to 5 on 15/3/2019 seeking to bring the legal representatives of the deceased defendant No.3 on record along with applications for condonation of delay and to set aside abatement.