HADU SUNDARA Vs. UMA SUNDARA

JUDGEMENT

(1.) Heard

(2.) THE petitioner, who is the defendant No. 1 in Title Suit No. 226 of 2006 of the Court of learned Civil Judge (Senior Division), Bhubaneswar, has filed this revision challenging the legality of the order dated 26.8.2004 passed by the learned Civil Judge (Senior Division), Bhubaneswar in the above noted suit allowing substitution of the opposite party in place of the deceased -plaintiff, Uma Sundara.

(3.) PETITIONER raised objection to the said prayer. Learned Civil Judge after hearing the parties, allowed the prayer and impleaded the opposite party in place of the deceased -plaintiff.