(1.) Heard both sides.
(2.) This civil revision petition is directed against the order dated 26-8-1999 passed in I.A.No. 822 of 1998 in O.S.No. 170 of 1986 on the file of the Principal Junior Civil Judge, Kadiri under which a petition filed on behalf of the defendants (petitioners herein) in the suit praying for dismissal of the suit as a whole as having abated on the ground that one of the plaintiffs died was dismissed.
(3.) The facts in nutshell necessary for the purpose of this petition may be stated as follows: