BHAGAWANA DECD Vs. RADHEY SHYAM

JUDGEMENT

(1.) C.M.No. 593/85 Heard. The delay in filing the application under Order 22 Rule 3 read with Section 151 Civil Procedure Code . is condoned. C.M. stands disposed of.

(2.) C.M.No.592/85 The present application is moved under Order 22 Rule 3 read with Section 151 Civil Procedure Code . for bringing on record the legal heirs of Shri Bhagwana, appellant herein, who died on September 5, 1984. The application is moved by his sons who are the legal heirs.

(3.) Heard learned counsel for the parties. The application is allowed. The legal heirs are brought on record. C.M. stands disposed of.