SHEONATH PRASAD GUPTA Vs. KRISHNA PRASAD

JUDGEMENT

(1.) This civil revision application arises out of an order dated 4-9-1985, passed by Munsif, III Court, Chapra in Title Suit No. 110 of 1973-79 whereby and whereunder he directed that the intervenor-opposite-party No. 1 be added as a party to the suit.

(2.) The facts of the case lie in a very narrow compass.

(3.) One Dr. Dwarika Prasad being the original Landlord filed a suit for eviction against the defendants-opposite-parties. After his death his heirs and legal representatives were substituted in his place.