CHANDESHWAR PD SINGH Vs. KAMLESHWARI DEVI

JUDGEMENT

(1.) LEARNED counsel for the parties have no objection to the following order being passed :

(2.) IT is agreed between them that the plaintiff who filed the suit died. The defendant expressed his intention to be transposed as a plaintiff. This prayer was denied. Thus, the present civil revision.

(3.) THERE is hardly any occasion to challenge the order by which the trial court has denied permission for transposition of the defendant as a plaintiff.