JHANJAN Vs. SMT. DROPATI

JUDGEMENT

(1.) The matter comes up on an application under Section 151 CPC for dispensing with service of respondent No.4 For the reasons stated therein, the same is allowed.

(2.) Service upon the respondent No.4 is dispensed with.

(3.) Another application, at the instance of petitioner under Order 22 Rule 3 CPC prays for taking the legal representatives of petitioner No.5-Ram Kishan now deceased on record. For the reasons stated in the application it is allowed. LRs of petitioner no.5-now deceased, taken on record as 5/1 to 5/4. Amended cause title already filed, is also taken on record.