CHANDERPAL Vs. SATBIR SINGH

JUDGEMENT

(1.) This revision petition has been filed by the defendants to assail the correctness of the order passed by the trial Court while allowing the application under Order 22 Rule 3 of the Code of Civil Procedure, 1908 (hereinafter referred to as 'CPC') to bring on record the legal representatives of the plaintiff (respondent herein) while dismissing the petitioners' application to dismiss the suit on the ground that it has abated on account of the death of the plaintiff.

(2.) Heard the learned counsel representing the parties at length and with their able assistance, perused the paper-book.

(3.) The learned counsel representing the petitioners while relying upon M.Veerappa v. Evelyn Sequeira and Others (1998) 1 SCC 556, submits that the suit for damages and compensation on account of the bodily injuries suffered abates with the death of the injured and, therefore, the trial Court has erred in passing the impugned order.