Manish Mathur,J. - (1.) The substitution of sole appellant as allowed earlier is permitted to incorporate during the course of the day.
(2.) Heard Mr. Aftab Ahmad learned counsel for plaintiff-appellant and Mr. Subhash Vidyarthi learned counsel for defendant respondent.
(3.) Second appeal under Section 100 of the Code of Civil Procedure 1908 has been filed? against judgment and decree dated 16th February, 2015 relating to suit No. 32 of 1982, Mohd. Farooq Siddiqui versus Smt. Saeeda Bano.;