MAHANT YAGTRADAS Vs. MAHANT RAMRATANDAS

JUDGEMENT

(1.) THE revision is directed against the order dated 4.8.93 of Addl. Distt - Judge Indore passed in M.C.C. No. 98/86 whereby the non -applicant No. 1 s application under order 22 Rule 4 CPC for being substituted as L.Rs. of Mahant Ramratan (since deceased) has been accepted.

(2.) THE undisputed facts of the case are that one Mahant Shri Sheshnarain das was the Mahant of Hansdas Math situated at Indore. He died somewhere in 1981.

(3.) THAT suit was registered as CS No. 55 -N86 and was dismissed in default on 23.4.86. Thereafter an application for restoration of the suit was filed by Mahant Ramratan. During the pendency of that application for restoration of suit Mahant Ramratan died on 5.3.93.