MADAN LAL Vs. DUNGAR RAM

JUDGEMENT

(1.) Matter comes upon application under Order 22 Rule 4 read with Rule 9 CPC for setting aside abatement of appeal qua respondent No.1 and taking his legal heirs on record.

(2.) The application is filed beyond limitation and even after a lapse of one and half years from the date of divulging information about death of first respondent by his legal heirs.

(3.) Be that as it may, learned counsel appearing for respondents has not seriously contested the application.