CHANDRA LACHMANDAS RAHEJA Vs. NANCY FRANCIS REGO

JUDGEMENT

(1.) Heard Counsel for the plaintiff. None present for the defendants.

(2.) This Chamber Summons is placed before me is a suit, in view of Rule 156 of the bombay High Court (Original Side) Rules.

(3.) The defendant Nos. 1 to 3 have died during the pendency of the suit. Plaintiff has taken out this chamber summons for exempting the plaintiff of necessity of substituting the legal representatives of the defendant Nos. 1 to 3.