MUDDI Vs. JAMILA BEGUM & ORS

JUDGEMENT

(1.) Vide order dated 20.07.2015, the learned Registrar allowed the impleadment of the legal representatives of the deceased respondent no.2. To be noted, despite service, the legal representatives of respondent no.2 did not appear and thus, the Registrar proceeded to pass the order.

(2.) The appeal was fixed for hearing today i.e. 24.09.2015. Today, there is neither any representation on behalf of respondent no.1 nor is there any representation on behalf of the legal representatives of respondent no.2, 3 and 4.

(3.) A perusal of this application would show that there are particulars given in the application which seek to convey the apprehension that third party interest is sought to be created in the suit properties. The trial court in the impugned order has not dealt with the averments made in the application.