SUNIL SOOD Vs. ROSHAN LAL

JUDGEMENT

(1.) C.M. No. 6384C of 2009

(2.) THIS application under Order 22 Rule 4 read with Section 151 C.P.C. has been moved for bringing on record the legal representatives of respondent Roshan Lai, who is stated to have died lifter the decisiqn of appeal by the learned Addl. District Judge. For the reasons statedirr the application, persons named in para No. 2 of the application are ordered to be brought on record as legal representatives of deceased Roshan Lal -respon -dent, subject to all just exceptions.

(3.) THE learned Counsel for the appellant states, that appellant is willing to make the payment of assessed mesne profit w.e.f. 10.4.1994 till date, subject to the condition, that in case of success, the amount be refunded/adjusted against the future rent. The learned Counsel for the appellant prays for three week's time for payment of the mesne profit assessed to the plaintiff/respondent, subject to refund/adjustment in case of success in case.