SARAN DASS Vs. CHINTA MANI

JUDGEMENT

(1.) Order dated 7.3.2009 passed by the learned Additional District Judge, Shimla, H.P. allowing an application under Order 22 Rule 3 read with Section 151 of the Code of Civil Procedure, 1908 (in short ''CPC'') and thereby ordering to bring on record legal representatives of the sole deceased appellant is under challenge in the present revision petition under Section 115 CPC.

(2.) Factual matrix is as follows.

(3.) The suit for grant of a decree of declaration and perpetual prohibitory injunction filed by the petitioner herein, Shri Saran Dass as plaintiff against the predecessor-in-interest of the respondents herein, namely, late Shri Shital Singh being the defendant was decreed by the learned trial Court as under:-