SHANTI DEVI Vs. NANDLAL

JUDGEMENT

(1.) The present writ petition is directed against the order dtd. 21/10/2019, passed by learned Additional District Judge, Sujangarh, District Churu (hereinafter referred to as 'the Appellate Court').

(2.) The facts succinctly stated are that the respondent No.3 Babulal filed a suit under Sec. 6 of the Specific Relief Act, 1963, seeking possession of the disputed premises from respondents Nos. l, 2 and late Pema Devi W/o Shri Khemaram.

(3.) During the pendency of the suit, defendant No.3 Smt. Pema Devi passed away, for which cause title of the plaint was ordered to be amended and Smt. Pema Devi was shown as deceased, keeping in view the fact that her sons, namely, Nandlal and Bajranglal, possessed of the property, were already parties to the suit.