SAHABAJ ALAM Vs. ABDUL GAFOOR

JUDGEMENT

(1.) Heard the parties.

(2.) The service of notice on the unserved respondents is treated to be valid.

(3.) This application has been filed on behalf of the petitioners for quashing the order dtd. 3/10/2015 passed by the learned Sub-Judge-6, Bhagalpur in Title Suit No. 275 of 2011 by which the petitions dtd. 25/5/2015 for substitution of heirs and legal representatives of deceased defendant No. 19 has been rejected only on the ground that it was filed after the limitation had expired.