ANIL PAUL Vs. SUDHIR DEB

JUDGEMENT

(1.) Misc. Case No. 369/2001 has been filed by the appellants in R.S.A. No. 187/2000 praying for amendment of the cause title of the appeal for bringing on record the legal heirs and representatives of the deceased sole respondent as respondents in the appeal and for treating the Memorandum of Appeal as filed against the said legal heirs and representatives.

(2.) Misc. Case No. 370/2001 has been filed seeking condonation of the delay that has occurred in filing Misc. Case No. 369/2001.

(3.) The brief facts necessary to adjudicate the controversy that has arisen between the parties may be summarised hereunder.