SOHANI DEVI Vs. KAJOD MAL

JUDGEMENT

(1.) This second appeal arises against the decree for specific performance passed in favour of respondent-plaintiff.

(2.) During course of this second appeal, out of three appellants, appellant No.1 has passed away on 26/2/2020 and appellant No.2 has passed away on 19/3/2018, leaving behind their legal representatives named in the application.

(3.) An application (I.A.No.3/2020) under Order 22 Rule 3 has been filed to take the factum of death of appellant Nos.1 and 2 on record and to allow the substitution of their legal representatives in their place so as to pursue the second appeal on merits.