Mohd. Yamin, J. - (1.) In this revision, a very short point is involved. Before deciding the question it is better that facts of the matter may be stated.
(2.) Laxmi Chand Agarwal was working in Rajasthan State Road Transport Corporation. He filed a civil suit along with an application for temporary injunction wherein he challenged the order of punishment by which a penalty of stoppage of 5 grade increment with cumulative effect was imposed by the petitioners on the ground inter alia that the same was against the principles of natural justice. The suit was decreed in his favour and the order of punishment dated 1.12.1982 was set aside. Then execution petition was filed by Laxmi Chand Agarwal for implementation of the order but during the pendency of the execution, he died on 14.11.1999. An application was filed to bring his legal representatives on record and to allow to further pursue the execution application. When the notice was issued to petitioner, it took various objections including the objection that the legal representatives were required to file a succession certificate under section 214 of the Indian Succession Act (hereinafter, referred as "the Act'). This application was dismissed by the executing Court against which this revision has been filed.
(3.) I have heard learned counsel for both the parties.;