JAGDISH CHANDER Vs. NARESH KUMAR AND OTHERS

JUDGEMENT

(1.) The present revision petition has been preferred against the order dated 09.12.2015 (wrongly mentioned the date as 08.01.2016 in the head-note of the present revision petition) passed by learned Civil Judge (Junior Division) Panipat, whereby the application filed by the plaintiff to implead the legal heirs of deceased defendants No.2 & 3 has been allowed.

(2.) Learned counsel for the petitioner contended that it is an admitted fact that defendants No.2 & 3 had already died before the institution of the suit, so the order passed by learned trial court to implead them as the legal representatives of defendants No.2 & 3 is illegal. The plaintiffs have filed the suit against the dead persons and the suit was not maintainable.

(3.) I have duly considered the aforesaid contentions.