(1.) The review petitioner has sought for review of the order dated 15.12.2015 passed in C.O. No. 3783/2014 by this Court pursuant to an order dated 11.7.2016 passed by Hon'ble Supreme Court in Special Leave to Appeal in CC no. (S) 12290/2016 for consideration of the death certificate of the petitioner's husband and the Voter Identity Card referred to in the order under review.
(2.) It would be profitable to take note of the order dated 22.9.2014 passed in title suit no. 59 of 1992 of the learned Civil Judge (Senior Division) First Court at Alipore whereby the Trial Court allowed an application under Order 1 Rule 10(2) CPC filed by the petitioner Meera Singh to add her in place of the deceased defendant no. 3 Gokul Prasad Singh in the cause title of the plaint.
(3.) Order reflects that earlier by order dated 10.7.2012 an application dated 29.12.2009 filed by Meera Singh permitting her to be added as a defendant in the place of deceased defendant no. 3 Gokul Prasad Singh in the cause title of the plaint was allowed.