GRAM PANCHAYAT OF VILLAGE Vs. RAMESHWAR

JUDGEMENT

(1.) Prayer in the application is to bring on record the legal representative of respondent Rameshwar, who is stated to have died on 07.05.2016. Allowed subject to all just exceptions.

(2.) The persons mentioned in Para 2 of the application are impleaded as legal heirs of the respondent for the purpose of prosecuting the present case only.

(3.) The present civil revision is directed against the impugned order, whereby two-fold relief for proving the age of the son of the Sarpanch, non-compliance of the provisions of Order 5 Rule 15 CPC and jamabandies for the years 1967-68 and 2007-08 as well as birth and school certificates, has been declined.