Jagannatha Shetty, J - (1.) In this Revision Petition, the Petitionersare challenging the order passed bythe III Additional Civil Judge, Belgaum,directing the Petitioner to furnish thenames and addresses of two daughtersof the deceased Respondent so as to bringthem on record as legal representatives ofdeceased first respondent in RegularAppeal No. 70/1982. The Respondentherein is the Appellant in the above referredappeal on the file of the Civil Judge, Belgaum, filed an application under Section 151 C.P.C. praying therein to direct the legal representatives of the deceased respondent to give the names of two daughters and their addresses. The respondent while bringing themselves on record as legal representatives of deceased first respondent disclosed that there are two daughters of deceased respondent, and they are proper and necessary parties, but failed to disclose their names and addresses.
(2.) The Petitioner inspite of his bestefforts could not get the names and addresses of those two daughters of deceased respondent. The Petitioners in the said application prayed for a direction to the legal representatives of the deceased respondent who have already been brought on record, to disclose the names of those two daughters and their addresses.
(3.) This application was resisted bythe respondents on the ground that an application under Section 151 C.P.C. is not maintainable and the Court cannot call upon the respondents to furnish their names. The learned Civil Judge has considered the matter in proper perspective, and in the ends of justice, directed the respondents-legal representatives, who have already been brought on record, to give the names of those two daughters and their addresses, and allowed the application under Section 151 of the C.P.C.;