GANGIA KUER Vs. DINESAR SINGH

JUDGEMENT

(1.) IHSPITE of valid service of notice on the opposite party, nobody has appeared on behalf of them.

(2.) THE present revision application has been filed against the order dated 17.6.2000 passed in Title Suit No. 140 of 1998 by Munsif IV, Chapra by which prayer made on behalf of the petitioner to delete the name of Ramesar Singh, who was dead prior to institution of the suit, and for 10. substitution of his heirs as defendants, has been rejected.

(3.) ACCORDINGLY , the impugned order is set aside. The Court below is directed to consider as to 20. whether the heirs of said Ramesar Singh should be added as defendants in the suit or not after hearing the parties.