M.GAUTAM SINGH Vs. B.KIRAN LATA

JUDGEMENT

(1.) This civil revision petition is filed under Sec. 115 of the Code of Civil Procedure, 1908 (for short "the CPC") against the judgment and decree passed in O.S.No.451 of 2009, dtd. 31/3/2017, by the learned XIV Additional Chief Judge, (F.T.C.).

(2.) Heard Sri Suresh Shiv Sagar, learned counsel for the petitionersdefendants and Sri Mohd.Osman Shaheed, learned counsel for the respondents-plaintiffs. Perused the record.

(3.) During the pendency of revision, petitioner No.1/defendant No.1 died, his legal representatives were brought on record as petitioner Nos.4 to 7.