BAPU Vs. MANAS

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

(2.) Learned counsels for the appellants and the respondents are present.

(3.) Respondent No.5 has also made his appearance. But, learned counsel for the appellants submitted that, steps have already been taken by him by filing Interlocutory Applications for substitution of the legal heirs of the Respondent No.4, which is in the Registry but the same has not come into the record today.