MOHAN MURARI TIWARI Vs. DEOKI NANDANI DEVI

JUDGEMENT

(1.) This Appeal under clause 10 of the Letters Patent has been preferred by the plaintiffs-respondents in First Appeal No. 990 of 1997 against the judgment and order dated 24th June 1997 passed by the learned single Judge.

(2.) Learned advocate Mr. Jitendra Kishore Verma is present before us. He states that he represents Dr. Krishna Kumar Choudhary & Dr. Manoj Kumar Choudhary of village- Rajpur, the applicants in above Interlocutory Application No. 8620 of 2013. Mr. Verma has submitted that the applicants have purchased a piece of immovable property from the deceased respondent as early as in 1991 under a registered sale deed. The applicants are, therefore, the successors in interest of the deceased respondent Smt. Deoki Nandani Devi.

(3.) Mr. Verma has submitted that the above referred successors in interest have filed Interlocutory Application No. 8620 of 2013 to substitute the deceased respondent as her successors in interest/legal representatives. Mr. Verma has relied upon the judgments of the Hon'ble Supreme Court in the matters of Khemchand Shankar Choudhari & Anr. Vs. Vishnu Hari Patil and Others, 1983 AIR(SC) 124; and of Vidur Impex And Trader Private Limited And Others Vs. The Apartments Private Limited And Others, 2012 8 SCC 384 to buttress his submission that the applicants being transferee pendente lite have a right to step into the shoes of the deceased respondent as her successors in interest and to contest the Appeal.