- (1.) This revision petition has been preferred by the defendants against the order dated 29.10.1998 passed by the Additional Civil Judge (Jr. Division) No.2, Alwar, whereby the application moved by the respondents under Order 22 Rule 4 Civil Procedure Code had been allowed.
(2.) One Ram Chandra (since deceased), the plaintiff, had filed a suit against Ram Swaroop (since deceased) defendants, and being represented by the petitioner Nos.2 to 7, Ram Kishore, Giriraj and Devi Sahai (now deceased) for declaration and cancellation of sale-deed. Ram Chandra died. One Om Prakash, respondent No.1 moved an application that said Ram Chandra had executed a will on 8.3.1986 in his favour bequeathing certain immovable property to him and he wanted to be impleaded in place of Ram Chandra as the plaintiff.
(3.) Reply was filed to the application. The execution of the will was denied on certain grounds. As per the facts stated, Ram Chandra is said to have adopted Ram Swaroop as son. The revision petitioners are legal heirs of said Ram Swaroop. Ram Chandra plaintiff had even challenged so called adoption made by him and also the sale-deed i.e. in a way Ram Chandra was disowning the status of Ram Swaroop.;