MUNESHWAR PRASAD Vs. MUNESHWARI DEVI

JUDGEMENT

(1.) Heard the parties.

(2.) Learned counsel for the appellants submits that this interlocutory application has been filed for substituting the legal representatives of the deceased respondent No.3 namely- Biswanath Prasad who died on 28/4/2018 leaving behind his only six legal representatives whose names, parentage and addresses have been mentioned in para-2 of the instant interlocutory application.

(3.) It is next submitted that the deceased respondent No.3 namelyBiswanath Prasad died on 28/4/2018 and petition for substitution was filed on 18/6/2018, hence, the petition for substitution is within time and unless the legal representatives of the deceased respondent No.3 namelyBiswanath Prasad are substituted in his place as Respondent No.3 (a) to 3 (f), the appellants will be highly prejudiced.