BRAJ KISHORE PRASAD Vs. UMA DEVI

JUDGEMENT

(1.) By way of both the interlocutory application, substitution petition has been filed for substituting the heirs of Petitioner No. 1 (in I.A. No. 2325 of 2009) Respondent No. 2 (I.A. No. 2430 of 2009), namely Braj Kishore Prasad, who died leaving behind the heirs, whose name has been described in paragraph 2 of the I.A. No. 2325 of 2009 and paragraph-4 of the I.A. No. 2430 of 2009, as right to sue still survives. No objection has been raised by the other side.

(2.) Accordingly, let legal representatives of Petitioner No. 1 (in I.A. No. 2325 of 2009) and Respondent No. 2 (in I.A. No. 2430 of 2009), whose description has been given in paragraph 2 of the I.A. No. 2325 of 2009 and paragraph-9 of the I.A. No. 2430 of 2009, be substituted in place of Petitioner No. 1 (in I.A. No. 2325 of 2009) /and Respondent No. 2 (in I.A. No. 2430 of 2009). Substituted heirs have already been appeared through lawyer.

(3.) Thus, both the I. As. stand disposed of.