RAGHUNATH PRASAD Vs. RAMESHWAR

JUDGEMENT

(1.) This matter is placed on the application filed by the plaintiff petitioner under Order 22 Rule 3 of the CPC. This application is filed on 12.3.2003. The plaintiff petitioner expired on 14.12.2002. It is within limitation. Otherwise also the provisions of Rule 22 are not applicable to the Civil Revisions filed under section 115 of the CPC. The application succeeds and the same is allowed and in place of the plaintiff petitioner his heirs and legal representatives mentioned in para No. 1 of the application are taken on record.

(2.) The registry is directed to make necessary endorsement to this effect in the cause title in red ink.

(3.) Admit. Shri G.C. Garg, Advocate, has already put appearance for the defendant non-petitioner, therefore, notice needs not to issue. The mtter is complete.