SHANTA ALIAS CHANCHAL Vs. RAJA RAM

JUDGEMENT

(1.) JUDGMENT

(2.) THE matter was called out. None appears for any of the parties. Since the revision petition is of the year 1983, it is being taken up today. By the impugned order dated 11.11.1982 the learned Sub-Judge ordered that the suit shall stand abated qua the deceased defendant Sunder Singh. I am not satisfied that after the 1976amendmentoftheCodeofCivilProcedureCode,theirnpugned order could have been passed particularly when the amended Order 22, Rule IDA, CPC casts an obligation on the Lawyer of a deceased party to intimate the death of the party he represents to the Court. THE said Order 22, Rule IDA reads as follows: