VITTHALDAS Vs. SUMITRA DEVI

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and perused the impugned order.

(2.) THE contentions which have been raised by the learned counsel for the petitioners relate to the merits of the case as to whether the defendants who have been transposed as the plaintiffs based upon the fact that their father was alive and also on account of the amendment having been introduced to the Hindu succession Act only w. e. f. 20. 12. 2004.

(3.) SO far as the above contentions are concerned, suffice it to say that the daughters are already defendants in the suit and all that has been done is that they have been transposed as the plaintiff.