RAM PURI CHELA SON OF CHELA MAHANT RAGHUBANS PURI (DECEASED) 1/1 MOHIT PURI S/O LATE MAHANT RAM PURI Vs. SMT. USHA SHARMA AND OTHERS

JUDGEMENT

(1.) (Amendment Application No. 8709 of 2012)

(2.) HEARD learned counsel for the parties on the amendment application. The appellant has moved amendment application No. 8709 of 2012 with a prayer to permit the appellant to writ the word "dead) after the names and addresses of respondent No. 2, 3, 4 and 6 in the memo of parties in appeal. The appellant has further prayed to add a new para No. 25A after paragraph No. 25 to the memo of appeal.

(3.) HAVING heard the submissions of the learned counsel for the appellant as well as the learned counsel for the respondents, in the interest of justice, the amendment application deserves to be partly allowed in so far as the appellant prays for to add the word "deceased" against the names and addresses of the aforesaid deceased respondents. The amendment is partly allowed.