KESHAB ALIAS KARMU GIRI Vs. DASARATHA GIRI

JUDGEMENT

(1.) Plaintiffs/Respondents represented by Mr. D. K. Mohapatra, learned Advocate, have filed Misc. Case No. 1066 of 1999 on 15-10-1999, to abate the appeal because of non-substitution of the legal representatives of Respondent Nos. 11, 12, 14, 18, 20, 21 and 33.

(2.) Appellants have filed Misc. Case Nos. 771, 772 and 773 all of 1988, reporting that Respondent No. 20 died on 9-5-1982 and therefore, the delay be condoned, abatement be set aside and the legal representatives be substituted.

(3.) Appellants have filed Misc. Case Nos. 366, 367 and 368 all of 2000 with the prayer to substitute the legal representatives of Respondents 12, 14 and 33 after condoning the delay and setting aside abatement. Out of them Respondent No. 12, died on 15-1- 1991, Respondent No. 14, died on 14-1-1988 and Respondent No. 33 died on 24-9-1988.