B.N.Banerjee, J. - (1.) An interesting question regarding the substitution of heirs, on the death of the deceased plaintiff, has been raised in this Rule.
(2.) One Bimala Bala Ghosh now deceased, tiled a suit for ejectment of the defendant petitioner from premises No. 117, Akhil Mistry Lane, Calcutta, in which the defendant was a tenant.
(3.) The aforesaid suit, being Suit No, 1889 of 1952, was decreed ex parte on 22-2-1953.;