BENI MADHO Vs. RAJESHWARI TAWAIF

JUDGEMENT

(1.) THE case is listed today under Chapter XII, Rule 4 of the rules of the Court. Case has been taken-up in the revised list None is present for either of the parties.

(2.) A perusal of the record shows that Civil Misc. (Delay Condonation)Application No. 1170 of 1983 (dated 24. 3. 1983) and Civil Misc. (Substitution)Application No. . . . . . . . . . . of 1983 (dated 24. 3. 1983) were filed on behalf of Hira lal, inter alia, praying for being substituted in place of Beni Madhav (plaintiff-appellant), who was stated to have expired on 27. 2. 1979.

(3.) THE aforementioned applications were dismissed by the Court by its order dated 4. 11. 1988 as against the defendants-respondents Nos. 1 and 2 on account of failure of the plaintiff-appellant in taking requisite steps for service of notice on the said defendants-respondents.