MAYA DEVI Vs. RAJESHWAR & ORS

JUDGEMENT

(1.) I.A. 11387/2018 (for addition and deletion of D-18)

(2.) This is an application for seeking impleadment of the legal heirs of Defendant No.1 Admittedly, Defendant No.12 never appeared in the matter, however, her legal heirs impleaded for the sake of completeness. I.A. is allowed in the above terms.

(3.) Since the impleadment of the legal heirs of Defendant No.12 is allowed, these two applications for abatement and delay become infructuous and the same are disposed of.