SONAKSHI GUPTA Vs. L.R.GUPTA

JUDGEMENT

(1.) This is an appeal challenging an order dated 28th September, 2021, passed by the Joint Registrar to the extent the order allows I.A.3868/2021, preferred by the plaintiff under Order XXII Rule 4 of the Code of Civil Procedure, 1908 (CPC).

(2.) The impugned order, to the extent the appellant is aggrieved thereby, reads as under:

(3.) Mr. Vashisht's essential contention is that Defendants 4 and 6 are not entitled to be treated as legal representatives of the deceased Defendant 2, Mr. L.R. Gupta. He expresses an apprehension that the plaintiff may use the impugned order passed by the Joint Registrar as evidence of title of Defendants 4 and 6 in the estate of the deceased Defendant 2.