SATYAWATI SHARMA Vs. INDIAN OVERSEAS BANK

JUDGEMENT

(1.) The present revision petition raises an interesting question relating to interpretation of Order XXII of the Code of Civil Procedure, 1908 (hereinafter referred to as the Code, for short), the rights of legal representatives of the deceased plaintiff and the rights of persons who claim themselves to be assignees i.e. person who have been allegedly assigned and transferred right, title and interest in the suit property by the deceased plaintiff during the pendency of the suit.

(2.) Brief facts relevant for adjudication of the controversy may be elucidated.

(3.) One, Ms. Satyawati Sharma was owner of property No.70, Golf Links, New Delhi. The ground floor of the said property was rented out to Indian Overseas Bank, respondent no.1 herein under a lease deed dated 5.11.1970, which was subsequently renewed for a period of three years ending on 31.12.1997 on monthly rent of Rs.10,000/- per month.