HARE RAM SINGH Vs. LAKHI RAM VARDA

JUDGEMENT

(1.) Ms. Prachi Pradipti, learned counsel appears on behalf of the petitioners through Video Conferencing. Mr. Parambir Singh Bajaj, learned counsel for the opposite party Nos.1 and 2 and Mr. Devesh Ajmani, learned counsel for the opposite party Nos.4 and 6 are present.

(2.) No one appears on behalf of the rest of the opposite parties.

(3.) The instant Civil Miscellaneous Petition has been preferred on behalf of the petitioners dissatisfied with the order dtd. 29/11/2017 passed by the Court of learned Civil Judge, Sr. Div-II, Jamshedpur whereby the substitution application filed on behalf of the plaintiff was allowed after the death of defendant No.2 and also the order dtd. 23/11/2021 whereby the learned Trial Court has rejected the application under Order I Rule 10 of C.P.C. filed by the defendant No.2 and also by the third party, who had claimed himself to be the present President of the School in Title Suit No.115 of 2012 passed by the Court of learned Civil Judge Jr. Div.-X, Jamshedpur.