SHRILAL AND ANR. Vs. PURUSHOTTAM AND ORS.

JUDGEMENT

(1.) THIS revision is filed against the order dated 17.8.1998 passed in Civil Suit No. 156 -A/97 by 1st Civil Judge Class -11, Guna.

(2.) BRIEF facts of the case are that a civil suit was filed by one Mangilal and Bhamarlal. An application for substitution was filed on 13.1.1997 by the legal representatives of the deceased Plaintiff. The legal representatives submitted that they had no knowledge about the pendency of the litigation and when they received information on 4.12.1996 about the spot inspection by the Commissioner, then they acquired knowledge of the litigation.

(3.) THE application was opposed by the Defendants on the ground that the date of death of Plaintiff Mangilal is not mentioned in the application and the application is not filed within time, therefore, the suit has abated.