NEELAM CHAUHAN Vs. MADAN GOPAL

JUDGEMENT

(1.) By the impugned order, the trial Court rejected the application filed by the legal representatives of defendant No. 3 (who has died) for being impleaded as his legal representatives as barred by time. It appears that the trial Court was completely oblivious of sub-rule (3) of Rule 4 of Order 22, Civil Procedure Code, framed by this Court which reads as under :-