RAMJEE SINGH Vs. LALMONI PANDEY

JUDGEMENT

(1.) The present application has been filed for addition of the sons and daughter of the deceased opposite party no.2, late Sri Udho Pandey alias Uday Narayan Pandey. Since one of the heirs of the deceased-opposite party, being Smt. Lalmoni Pandey, the wife of the said deceased, is already on record, the children of the deceased opposite party (who are his only remaining heirs and legal representatives) are required to be added as parties to the revisional application for complete and efficacious hearing of the same.

(2.) Accordingly, CAN 2524 of 2020 is allowed, thereby directing the present applicant nos. 2(a), 2(b), 2(c) and 2(d) to be added as opposite parties in place and stead of the said deceased opposite party no.2.

(3.) The learned advocate-on-record for the petitioner is granted leave to carry out necessary consequential amendments in the cause-title of the revisional application during the course of the day.