KHAYALA DEVI Vs. BHANDARI

JUDGEMENT

(1.) CMP (M) No. 1586, 1587 of 2019 and CMP No. 10696 of 2019 These applications have been filed by Ranveer Chand who is son of late Bhandari Lal (defendant No. 1) and late Khayala Devi (plaintiff) and is already on record as respondent-defendant No. 1(a) alongwith other legal heirs of deceased Bhandari Ram, brought on record as such on application filed by Khayala Devi during her life time on death of Bhandari Ram. Now Khayala Devi has expired.

(2.) Application CMP (M) No. 1587 of 2019 has been filed under Order 22 Rule 1, 3 and 9 of the Code of Civil Procedure for bringing on record Ranvir Chand (applicant) as legal representative of plaintiff Khayala Devi after setting aside abatement if any.

(3.) Application CMP (M) No. 1586 of 2019 has been filed under Sec. 5 of the Limitation Act for condonation of delay in filing CMP (M) No. 1587 of 2019.