BIJAL KHODA Vs. ABBAS ALI RASULBHAI

JUDGEMENT

(1.) MR. Dhirendra Mehta, learned advocate for the respondent No.1 states that his client had expired long back. MR. P.V. Hathi, learned advocate for the respondent No.2 has placed on record a communication dated 10th April, 2011 addressed by him to the learned advocate for the appellants informing him that his client had also expired long back within the knowledge of the clients of MR. Patel and that the second appeal has already abated and is required to be disposed of.

(2.) IT is apparent that despite the communication dated 10th April, 2011, no steps have been taken by the appellants for bringing on record the heirs and legal representatives of the deceased respondents No.1 and 2. In the circumstances, the heirs of the only two respondents in the present second appeal having not been brought on record, the appeal stands abated and is disposed of accordingly.