M.S. Sullar, J. - (1.) The epitome of the facts and material, culminating in the commencement, relevant for deciding the instant revision petition and emanating from the record, is that, initially, original plaintiff Smt.Rehti Devi widow of Babu Ram (for brevity "the original plaintiff") had instituted the civil suit (Annexure P1) for a decree of declaration to the effect that the alleged gift deed (Hibbanama) dated 5.11.2007 in favour of Prem Chand son of Babu Ram (defendant No.2) and general power of attorney in favour of Mukesh Garg s/o Prem Chand (defendant No.3) are illegal, null, void and ineffective on her (original plaintiff) rights, with a consequential relief of permanent injunction, restraining respondent-defendants Smt.Raj Dulari w/o Prem Chand and others (for short "the defendants") from forcibly dispossessing her and alienating the property in dispute to any other person in any manner.
(2.) During the pendency of the suit, the original plaintiff had died. Petitioner No.1 Veer Bhan s/o Rehti Devi has moved an application CR No.3129 of 2013 2 (Annexure P2) for impleading him & his brother Niranjan Lal as her legal representative (in short "LR") on the basis of Will. On the contrary, Smt.Raj Dulari w/o Prem Chand (defendant No.1) has refuted his prayer and filed the reply (Annexure P3), stoutly denied all the allegations contained in the application and prayed for its dismissal.
(3.) Taking into consideration the facts and entire material on record, the trial Court disposed of the pointed application and impleaded all the natural heirs as LRs of original plaintiff Rehti Devi, by way of impugned order dated 2.4.2012 (Annexure P4).;