Tarachand Mittal S/O Ramchandra ... vs Abdul Taiyab Ali S/O Fidahusain ...
2022 Latest Caselaw 3010 Raj/2

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                 S.B. Civil First Appeal No. 231/2019
                                   Tarachand Mittal S/o Ramchandra Mittal (Deceased) & Ors.
                                                                                                      ----Appellants
                                                                      Versus
                                   Abdul Taiyab Ali S/o Fidahusain (Chhawani Wale) & Ors.
                                                                                                    ----Respondents

For Appellant(s) : Mr. N.K. Maloo, Sr. Advocate with Mr. Pratyush Sharma For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL Order

08/04/2022

Appellants-plaintiffs have filed this application (I.A. No.25401/2019) under Order 22 Rule 2 CPC indicating that the appellant No.1/1-Smt. Sushila Devi passed away on 26.02.2018 after passing the impugned judgment dated 19.12.2018. Since her legal representatives already on record, her name may be treated as deleted. Office objection regarding mismatch of title page with the title of impugned judgment be removed.

For reasons mentioned in the application, the same is allowed. The objection is removed.

Another application (I.A. No.1/2021) has also been filed by appellants under Order 22 Rule 4 CPC seeking substitution of legal representatives of respondent No.4 as named in the application.

For reasons mentioned in the application, the same is allowed. Legal representatives of deceased respondent No.4 are allowed to be substituted in his place.

Amended cause title, annexed with the application, is taken on record.

Office to check and proceed.

(SUDESH BANSAL),J

SAURABH/25

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