HARISH TANDON,J. - (1.) This is an application for substitution of heirs and legal representatives of the deceased opposite party no. 8 who died intestate on 17th January 2006. All the heirs and legal representatives, mentioned in paragraph 2 of the said application, are major and sui juris. The application is in form and has been filed within the statutory period of limitation.
(2.) The application, being C.A.N. 11349 of 2011, is allowed.
(3.) Let the names of the heirs and legal representatives, as stated in paragraph 2 of the application be substituted in place and stead of the deceased opposite party no. 8.;