Pankaj Mithal, J. - (1.) Heard Sri Prateek Sinha, learned counsel for the revisionist and Sri Prakhar Tandon, learned counsel appearing for the respondent no. 1/1.
(2.) Respondent no. 2 is a formal party as the contest is between the revisionist and respondent no. 1/1 only.
(3.) The revisionist has preferred this revision against the order dated 04.08.2016 passed by the Small Causes Court permitting substitution of respondent no. 1/1 in place of the deceased plaintiff Smt. Somwati Awasthi and refusing to recognise him as her heir and legal representative.;