DEVI DASS Vs. ROOP RAM

JUDGEMENT

(1.) The petitioners are the defendants, whereas the respondent is the plaintiff and they will be referred to as such in this judgement.

(2.) In this revision petition the defendants are aggrieved by the order dated 31.10.2000 passed by the Sub Judge (V), Shimla whereby the application of the plaintiff under order 22 Rules 4 and 9 read with section 151 C.P.C. was allowed and the legal representatives of deceased defendant No.3 Ghanshyam pass, were brought on record.

(3.) This court has heard learned counsel for the parties and gone through the record.