CHANDRA Vs. HARI SINGH

JUDGEMENT

(1.) Heard on I.A. No.07 which is a repeat application under Order 22 Rule 4 of CPC for substitution of legal representatives of deceased respondent Nos. 2, 3 (a) and 5 and I.A No.08, application under Section 5 of Indian Limitation Act for condonation of delay in filing the application u/o 22 r 4 of CPC.

(2.) Notices on these applications were directed to be issuedto the legal representatives of the deceased respondents 2, 3 (a) and 5. On receipt of notice, counsel for the proposed respondents 2, 3 (a) and 5 entered appearance before this Court in respect of the sustaining of I.A. Nos. 7 & 8 and vehemently opposed the said I.As. and stressed hard for their rejection.

(3.) Before deciding the two I.As. it is necessary to narrate the facts leading to the second appeal and subsequent filing of the I.As. in nutshell.