- (1.) The application for review is not in form. Still, we decided to consider the application for review on merits as we feel that it has no substance. Admittedly, the property belongs to a trust. The original plaintiff was the trustee of a trust estate. He died leaving behind him his last will and testament appointing two persons as the trustees to the trust estate.
(2.) The plaintiff is dead. Therefore, the newly appointed trustees applied for their additions invoking the provisions under Order 22, Rule 10 of the Code of Civil Procedure.
(3.) The learned Trial Judge allowed such application and directed addition of those newly appointed trustees by order dated March 13, 2009.;