DASRATH ORAON Vs. SUKA ORAON

JUDGEMENT

(1.) I.A. No.2738 of 2022 and I.A. No.7915 of 2022:

(2.) I.A. No.2738 of 2022 has been filed on behalf of the petitioners for substitution of opposite party no.1- Suka Oraon, who has died during pendency of the present civil revision on 30/1/2021.

(3.) It has been stated in I.A. No.7915 of 2022 that Biju Oraon, son of Late Suka Oraon has also died on 12/8/2022 leaving behind his heirs and successors i.e. his widow, namely, Poonam Orain @ Punam Devi and two minor sons, namely, Ajay Oraon, aged about 9 years; and Akchy Oraon, aged about 5 years; both represented through their natural guardian- mother i.e. Poonam Orain @ Punam Devi. It is, thus, submitted that the opposite party no.1 may, accordingly, be permitted to be substituted with the aforesaid heirs/ legal representatives, whose descriptions have been given in paragraph no.4 of both the interlocutory applications.