SUSHIL KUMAR AND OTHERS Vs. DHANPATI AND OTHERS

JUDGEMENT

(1.) Instant revision has been filed under Article 227 of the Constitution of India for setting aside the order dated 02.02.2013 (Annexure P-4) passed in review application and order dated 04.12.2012 (Annexure P-3) passed by learned Civil Judge (Jr. Divn.), Bahadurgarh in Civil Suit No.580 dated 16.05.2008 (Annexure P-1), captioned as "Chameli and another vs. Smt. Dhanpati and others", whereby learned Civil Judge (Jr. Divn.), Bahadurgarh has dismissed the review application and application for impleading the LRs of Smt.Angoori respectively.

(2.) It is the case of the petitioners that plaintiffs-Chameli and Angoori filed suit for permanent injunction. During the pendency of suit, plaintiff no.2-Angoori Devi expired on 17.10.2012 at Delhi.

(3.) Thereafter, the petitioners filed application for impleading themselves as legal heirs of Angoori Devi which has been dismissed vide impugned order dated 04.12.2012 observing that the application has been moved after expiry of period of limitation and no application for condonation of delay has been filed along with. The application filed to review the order dated 04.12.2012 has also been dismissed vide order dated 02.02.2013. Hence, this revision petition.