TEJ NARAYAN UPADHAYA Vs. NIWAS UPADHAYA

JUDGEMENT

(1.) Heard learned counsel for the appellant on this miscellaneous appeal and perused the records.

(2.) No one turned up on behalf of the respondents despite service of notice.

(3.) This miscellaneous appeal has been preferred against the Order dtd. 20/11/2002 passed by Additional District Judge-1st, Buxar in Title Appeal no. 76 of 1986 whereby the learned lower court rejected the petition dtd. 7/12/1998 and 22/1/2001 filed by the appellant for substitution of the sole deceased-appellant Bhola Tiwary and for condonation of delay in filing the aforesaid substitution application respectively.