GAYA DEEN & ANOTHER Vs. MANGARU

JUDGEMENT

(1.) There is an application under Order XXII Rule 3 read with Section 151 Code of Civil Procedure, 1908 for substitution of legal representatives of appellant no. 1, namely, Gaya Deen and for substitution of legal representatives of the sole respondent, Mangaroo, bearing Civil Misc. Substitution Application No. 364075 of 2016 and an application for condonation of delay bearing no. 364074 of 2016 in filing the application for substitution. Reply/counter affidavit on behalf of respondent has been filed.

(2.) There is another application for abatement bearing no. 85602 of 2015 filed on behalf of legal heirs of the deceased-respondent.

(3.) I have heard learned Counsel for both the parties and perused the material placed on record.