RADEHSHYAM KANDOI, SON OF LATE KESHAR DEO KANDOI, RESIDENT OF MOHALLA GULLOBARA, SAIDNAGAR, POLICE STATION Vs. DARBHANGA MUNICIPAL CORPORATION, DARBHANGA, THROUGH ITS COMMISSIONER, DARBHANGA

JUDGEMENT

(1.) I.A. No. 5454 of 2016 This application has been filed for substitution of the sole appellant in LPA No. 14 of 2015, Ramanand Prasad Sahu, who died on 16.05.2016 leaving behind his two sons, namely, Sanjay Kumar and Manoj Kumar, as his legal heirs and representatives.

(2.) The respondents have no objection if this application is allowed.

(3.) Keeping in view the facts and circumstances of the case and the submission made in support thereof, this application is allowed. The appellant in LPA No. 14 of 2015 is substituted by his two sons, namely, Sanjay Kumar and Manoj Kumar, as his legal heirs and legal representatives, as mentioned in paragraph 2 of the application.