DEEPA & ORS. Vs. OM PRAKASH & ORS.

JUDGEMENT

(1.) Heard Sri Sharad Sharma for the revisionists and Sri Lokpal Singh for the respondents.

(2.) Present revision has been preferred against the judgment and order dated 29-1-2005 passed by the Additional Civil Judge (J.D.) Roorkee, District Haridwar, by which the application of the respondent under Order 9 Rule 13 of C.P.C. has been allowed.

(3.) Briefly stated on 23-7-1997 the applicants have filed a suit No. 120 of 1997 for cancellation of the sale deed dated 2-8-1996 registered before the Sub Registrar on 16-9-1996. During the pendency of the suit the original plaintiff expired and the present revisionists were submitted in place of the plaintiff.