Kurian Joseph, J. - (1.) The application(s) for intervention is/are rejected.
(2.) Delay condoned. The application(s) for substitution is/are allowed.
(3.) The appellants are the legal representatives of deceased Hari Singh, who was the defendant in Civil Suit No. 32 of 1983 on the file of the Additional Senior Civil Judge, Ludhiana. It was a suit for specific performance. The suit was decreed. It was reversed at the first appellate stage. The High Court, in second appeal, restored the Judgment of the trial court and thus, the appellants are before this Court.;