Harish Tandon, J. - (1.) Affidavit -of -service filed today be kept with the record. In spite of service, no one appears on behalf of the opposite party.
(2.) This revisional application is directed against Order No. 226 dated 25th June 2008 by which an application for deleting the name of the deceased Defendant, namely Gayatri Devi Pasari, was rejected.
(3.) During pendency of this suit, the Defendant No. 3 died and an application for substitution was allowed by substituting the widow and the only son of the said deceased. The said substituted heirs figured as the Defendants No. 3(a) and 3(b) in the cause title of the plaint. During pendency of the said suit, the widow of the original Defendant No. 3 died.;