RAMPYARE SHIVRATAN Vs. SHAIKH AKHTARBANU GULAM MUSTUFA

JUDGEMENT

(1.) Rule. Shri R.C.Jani, learned advocate waives service of notice of rule on on behalf of the proposed heirs of the respondent No.1/2.

(2.) Present application has been preferred by the applicant-original petitioner permitting the applicant to bring the heirs and legal representatives of original respondent No.1/2 on record of main revision application No.1138 of 1997.

(3.) Having heard the learned advocate Shri R.M.Chhaya, appearing on behalf of the applicant and Shri R.C.Jani, learned advocate appearing on behalf of the proposed heirs of respondent No.1/2, and the application is not opposed by learned advocate appearing on behalf of the proposed heirs of respondent No.1/2, present application is allowed and the applicant is permitted to join and bring the heir of respondent No.1/2 on record as per the cause title as 1/2/1 to 1/2/2 in main revision application No.1138 of 1997. Hence, prayer in terms of paragraph No.8(B) is granted.