DIAMOND SYIEMLIEH Vs. JOHNY TOBAS SHYLLA

JUDGEMENT

(1.) This revision application is arising out of an order dtd. 3/5/2024 passed in connection with an application filed for condonation of delay in filing the application for substitution of the deceased plaintiff. The application for setting aside of the abatement and allowing substitution are the subject-matter of challenge in this revision application. However, in the meantime, the suit has been decreed. The certified copy of the judgment dtd. 25/7/2025 is placed before this Court.

(2.) In view thereof, the issues raised in this revision application are not gone into at this stage. The issues raised in this application are left open and may be decided in the event, the said issues are raised in the grounds of appeal while preferring an appeal from the final judgment passed in the Title Suit No. 18 of 1998.