SANTU Vs. DALIPA

JUDGEMENT

(1.) The above noted four C. M, Ps. No. 126/84, 16/84, 231/84 and 1581/84 can conveniently be disposed of by a common judgment.

(2.) C. M. P. No, 126/84 is an application filed on behalf of the respondents on January 11, 1984, under Order 22, Rule 9, read with section 151, C. P. C. praying that the appeal be dismissed as having abated since the appellant Santu had expired on July 22, 1976 and his legal representatives (L. Rs.) are not brought on record since then,

(3.) C. M. P. (M) No. 16/8* is an application filed on behalf of the appellant on January 12, 1984 under Order 22, Rule 3, read with section 151, C. P. C. praying that the L. Rs. of Santu appellant be brought. It is stated in the application that Santu on record/died on June 14, 1978 and that the interest of the deceased had devolved upon his L. Rs. and that they may be brought on record as such.