ASLAM QADEER Vs. NAYYAR JAHAN RAZA

JUDGEMENT

(1.) Heard Sri Kumar Anish, learned counsel for the revisionist.

(2.) The present revision has been filed by Aslam Qadeer, defendant no.6, in Original Suit No.1003 of 2015 instituted by one Fatima Imran seeking a decree of specific performance of the contract against respondent nos.1 to 3 (defendant nos.1 to 3 in original suit) with further prayer that respondent nos.1 to 3 along with respondent nos.4 to 7 (defendant nos.5 to 8 in original suit) be directed to execute the sale deed.

(3.) During the pendency of the suit, Nayyar Jahan Raza (defendant no.1) died on 30/1/2021. After the death of Nayyar Jahan Raza, plaintiff/respondent no.8 filed substitution application 144A1/1 under Order 22 Rule 4 read with Sec. 151 of C.P.C. for substituting the legal heirs of Late Nayyar Jahan Raza.