NARPATSINGH DADHA Vs. GOKULDAS

JUDGEMENT

(1.) THIS pertains to a revision which(sic) we have disposed of, and it is stated that the date of its hearing and disposal, the petitioner died. The question of the death of the petitioner does not- in any way make our judgment invalid for the reason that it is a revision under Section 115, C P C. in which the High Court can even suo motu call for the records and dispose of it after examining them and satisfying itself that the lower Courts order does not suffer from any infirmity specified in Section 115 We do not think that the death of a party affects the High Courts power of revision and hence the validity of the judgment cannot be questioned.

(2.) THE petition is dismissed