- (1.) Heard learned counsel for the parties.
(2.) This revision has been preferred by revisionist, Pradeep Kumar Bagla against respondents, Ravikant Bagla and others against order dated 2.2.2012 passed by learned Civil Judge, Senior Division, Hathras in Original Suit No. 149 of 2005.
(3.) Learned counsel for the revisionist submitted that learned trial court without deciding the question of right to sue, decided the substitution application under Order 22 Rule 3 C.P.C., which cannot be done.;