MADAN LAL Vs. SUSHMA

JUDGEMENT

(1.) THIS is application for impleading legal representatives of Madan Lal-petitioner no.1, since deceased. It is alleged in the application that the petitioner no.1 has left behind widow, three daughters and two sons mentioned in paragraph 2 of the application as his only legal heirs. The application is accompanied by affidavit. Accordingly the application is allowed, subject to all just exceptions and persons mentioned in paragraph 2 of the application are ordered to be impleaded as legal representatives of Madan Lal-petitioner no.1, since deceased for the purpose of this revision petition.

(2.) AMENDED memo of parties annexed with the application is taken on record, subject to all just exceptions. Main Case

(3.) SUIT was filed by respondents no.1 and 2 along with one Sunil Kumar against Krishna Devi-defendant no.1 since deceased and against petitioners as defendants no.2 to 4 and against respondent no.3 as defendant no.5.