TULSI DEVI Vs. STATE OF BIHAR AND ORS.

JUDGEMENT

(1.) Re: I. A. No.1024 of 2017 in L. P. A. No.993 of 1996; I. A. No.1023 of 2017 in L. P. A. No.994 of 1996; I. A. No.1025 of 2017 in L. P. A. No.995 of 1996

(2.) Having heard Shri Shashi Bhushan Kumar, learned counsel for the three proposed heirs of the deceased appellant as well as Shri Prabhakar Jha, learned Government Pleader-27 for the State of Bihar and Shri T. N. Mattin, learned Senior Counsel for the private respondents, the substitution deserves to be allowed in the interest of justice without prejudice to the rights of any other heirs to claim their rights in the pending appeals. The interlocutory applications are allowed.

(3.) Let necessary corrections be carried out accordingly. Re: L. P. A. No.993 of 1996; L. P. A. No.994 of 1996; L. P. A. No.995 of 1996.