ASHOK KUMAR TALWAR Vs. RANJIT TALWAR

JUDGEMENT

(1.) This revision is directed against the order dated 19.09.2015 passed by Civil Judge (Senior Division) (NRI Cases), Jalandhar, vide which the application filed by the petitioners under Section 114 read with Order 47, Rule 1 and section 151 CPC seeking review of the order dated 03.03.2015 was dismissed. The petitioners have also assailed the order dated 03.03.2015 (Annexure P-2) as the application filed by the plaintiffs was allowed and respondent No. 4 was permitted to be sued through the son as the next friend.

(2.) The question which has arisen in this petition primarily is whether the provisions of Order 32, Rule 3 of the Code of Civil Procedure are mandatory and whether the requirement thereof has been complied with.

(3.) It would be necessary to give few facts.