MD HASAN Vs. MEENA DEVI

JUDGEMENT

(1.) Heard Mr. Syed Firoz Raza, learned counsel for the petitioners and Mr. Ganpati Trivedi, Learned counsel appearing on behalf of the respondent No. 1.

(2.) The petitioners are aggrieved by an order dated 15.01.2011 passed by learned Additional District Judge-I, West Champaran, Bettiah, in Misc. Appeal No. 21 of 2009, whereby he has reversed the order dated 26.05.2008 passed by learned Sub- Judge-I, Bettiah, in Title Suit No. 121 of 1999 and set aside the abatement of suit as against defendant No. 7 (Mantara Devi) and allowed the substitution petition filed on 24.12.2007.

(3.) There are certain facts which are not in dispute. Defendant No. 7 of Title Suit No. 121 of 1999 died on 25.11.2005.