ARUNA Vs. DATTALAL

JUDGEMENT

(1.) Learned advocate Shri T. Vinod states that he is under instructions to file vakalatnama on behalf of respondent No. 1. Learned advocate Shri T. Vinod is allowed to file vakalatnama. Office to accept the same.

(2.) Respondents No. 2 and 3 are served.

(3.) Respondent No. 4 is unserved, reported dead. Learned advocate Shri R.R. Sancheti holding for Shri R.R. Mantri, learned advocate for the appellants states that legal heirs of respondent No. 4 are already on record and hence, he may be permitted only to amend the cause title demonstrating the said fact. According to him, respondent No. 3 is the son and respondents No. 5 to 8 - the married daughters of respondent No. 4. Since the legal heirs of respondent No. 4 are already on record, there is no question of abatement. Learned advocate for the appellants is allowed to take note in the cause title that the respondent No. 4 has expired and respondents No. 3 and 5 to 8 are the legal heirs of respondent No. 4 on record.