- (1.) S. P. Mehrotra, J. Case called out in the revised list.
(2.) LEARNED Counsel for the defendant-appellant is not present. A perusal of the Office Report dated 14th February, 2006 read with the Office Report dated 21st February, 2006 shows that the envelop, wherein notice was sent to the plaintiff-respondent No. 1 (Smt. Amjadi Begum) by Registered Post A. D. to engage another Counsel, has been received back unserved with the endorsement by the Postman that the addressee (Smt. Amjadi Begum-plaintiff- respondent No. 1) had expired. No Substitution Application appears to have been filed for bringing on record the heirs and legal representatives of the plaintiff-respondent No. 1.
(3.) IN the circumstances, the Second Appeal, as against the plaintiff-respondent No. 1, stands abated. The said Smt. Amjadi Begum (respondent No. 1 in the Second Appeal) was the sole plaintiff in the Suit giving rise to the present Second Appeal, while the other respondents in the Second Appeal as well as the appellant in the Second Appeal, were the defendants in the said Suit.;