- (1.) This is an application for addition of a party in the category of opposite parties in a revision case. The petitioner is Md. Israil who is the petitioner in the revisional application.
(2.) Originally both the plaintiffs, who are the joint Mutwalis as alleged, were made parties, but when the petitioner has come to know that one of the opposite parties, namely, S.M. Amirul had already died during the pendency of the suit and in fact in his place was substituted his son Waliul Islam, alleged to be a joint Mutwalli, he filed the present application for addition of the said Waliul Islam. The case of the petitioner is that inadvertently the name of Amirul Islam was stated to be opposite party no. 1 although, in fact, he had died already. By the present application the petitioner Md. Israil wants to add Waliul Islam as one of the opposite parties.
(3.) I have heard Mr. Islam, the learned Advocate appearing on behalf of the petitioner and also Mr. Bhattacharjee appearing on behalf of the opposite parties.;