PANNA LAL GUPTA Vs. RAJKUMARI DEVI

JUDGEMENT

(1.) DURING pendency of Title Suit No. 24 of 1990, original plaintiff, Jawaharlal Gupta died. By order dated 4.2.2000, his name was expunged and his widow, two sons and two daughters were substituted in his place. Defendants 1 to 3 have filed the instant revision application, against order dated 2.2.2001, whereby proposed amendment in the plaint of the said suit was allowed. Inadvertently, two daughters of deceased original plaintiff, who were already substituted in the suit, were not made parties in this revision application. Hence, by order dated 17.4.2000, those two co -plaintiffs were permitted to be added as opposite parties herein. They have also appeared thereafter.

(2.) HEARD the parties.