MURARI MOHAN KEJRIWAL Vs. RAMESH

JUDGEMENT

(1.) This is an application for amendment of plaint filed by the plaintiff no. 2.

(2.) The defendants have filed affidavit-in-opposition against the aforesaid application and, subsequently, affidavit-in-reply was also filed by the plaintiff.

(3.) By filing the application, it is stated that original plaintiff no. 1 has expired during the pendency of the suit leaving hehind the surviving plaintiff as his legal heir. Therefore, the name of original plaintiff no. 1, Murari Mohan Kejriwal (since deceased) may be deleted from the plaint.