M.C.JAIN, J. - (1.)THIS is an appeal by the defendant against the judgment and decree dated 27 -2 -1971, passed by the Civil Judge District, Jaipur, affirming the judgment and decree dated 31 -10 -1967 passed by the Muscif, Jaipur District Jaipur, whereby the plaintiff respondents' suit for permanent injunction was decreed.
(2.)I need not go into the averments and contents raised by the parties in the case. The plaintiffs Ghisilal, Raghunath and Chitarmal instituted a suit for permanent injunction praying that the defendant -appellant Phool Chand may be restrained from making any construction or encroachment on their land ABCD shown in the site plan Rx. 1 more particularly the portion covered by red dotted line. It was also prayed by them that the defendant may be restrained from obstructing the passing and clearance of the Gali 'H'. After trial, the learned Munsif decreed the suit and ordered issuance of permanent injunction against the defendant restraining him from making any construction or encroachment on the land ABCD or part thereof, more particularly on the land DEFG and from obstructing the clearance of the Gali. The learned Munsif also decreed and ordered that the 'Doli' built by the defendant in Gali H, shall be demolished.
The defendant went in appeal, but was unsuccessful and the decree of the trial court was affirmed by the appellate court in the first appeal. During the pendency of this appeal, the plaintiff -respondent No. 2 died on 17 -10 -1972 leaving behind his widow Smt. Sundri Devi, sons, Narain Sahi and Radhey Shyam and a married daughter Smt. Prem Devi. On behalf of the defendant -appellant, ah application to bring the legal representatives of the deceased -respondent Raghunath on record was filed on 25 -1 -1982 and a further application is filed for setting aside the abatement of the appeal as well as for condonation of delay in applying for bringing the legal representatives of the deceased -respondent Raghunath on record. The applications were resisted by respondents No. 1 and 3. It was alleged that the fact of respondent No. 2 Raghunath was known to the defendant, in as much as, the defendant joined the funeral ceremony of the deceased. Raghunath died on 17 -10 -1972. It was also averred by the contesting respondents that the defendant and the deceased, -respondent were the residents of village Bassi and their residence and houses were in the vicinity. The defendant had knowledge of the death of of respondent No. 2. The application for bringing the legal representatives on record, is grossly barred by time, as the same has been moved after more than nine years.

(3.)ON behalf of the defendant -appellant a rejoinder has been filed denying the averments of the respondents No. 1 and 3, that on 17 -10 -1972 the appellant was in village Bassi and that he was present at the funeral ceremony. It was stated that throughout the month of October 1972, the appellant was not in village Bassi. He had come to Jaipur in connection with his treatment. It was averred that the appellant had no knowledge of the death of respondent No - 2 Raghunath and that he cams to know of his death only on 13 -1 - -1982, when that fact was intimated by the counsel for the respondents in Court. In support of their respective pleadings in this regard, the parties have filed their affidavits.