DEEPAK PRASAD Vs. AJAY PRASAD

JUDGEMENT

(1.) Heard learned counsel for the revisionist and perused the record.

(2.) This revision has been filed against the order dtd. 12/12/2024 passed by the trial court i.e. Civil Judge (Senior Division), F.T.C., District Bareilly in O.S. No. 348 of 2019 allowing the application filed by the plaintiff in the suit for substitution for substituting the heirs of deceased defendant and for amendment in the plaint which necessitated because of the death of sole defendant.

(3.) By order dtd. 24/4/2025, notice was issued to the respondent. Steps were taken by the revisionist and service upon the respondent was found sufficient by order dtd. 2/9/2025. Two weeks' time was granted by order dtd. 02/9/2025 to the respondent to file counter affidavit. However, neither counter affidavit filed by the respondent nor anybody has appeared on behalf of respondent. Hence the matter is taken in his absence.