RAFIQ AHMED Vs. AKHTAR HUSSAIN

JUDGEMENT

(1.) Petitioners have challenged the order dtd. 2/1/2019 passed by the Civil Judge (Jr. Divn.) Faridabad vide which application for bringing on record the legal representatives of deceased defendant No.5 was allowed.

(2.) Plaintiffs filed a suit for declaration, injunction and possession in respect of estate of defendant No.5 which was allegedly relinquished and Will was executed by him in favour of defendants No.1 to 4. Defendant No.5 died during pendency of the suit. An application for bringing his legal representatives on record was filed by the plaintiffs and the same has been allowed by the trial Court.

(3.) I have considered the submissions made by learned counsel for the petitioners.