YUSUFBHAI ALIBHAI MAULVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application for substitution of the legal heirs of the opponent nos.3, 4 and 5.

(2.) It appears from the materials on record that Chanchalben, daughter of Zaverbhai Trikambhai Panchal, Ramanbhai Ranchhodbhai Panchal and Narmadaben wd/o Tribhovandas Zaverbhai Panchal, were parties before the authorities below. They passed away during the proceedings pending before the authorities, however, the legal heirs were not brought on record. The applicant herein was one of the respondents in the proceedings before the authorities below.

(3.) Having heard the learned counsel appearing for the parties and having considered the averments made in this application, the legal heirs of late Chanchalben, late Ramanbhai and late Narmadaben are ordered to be brought on record.