Arun Bhansali, J. - (1.) These writ petitions have been filed by the petitioner aggrieved against the orders passed by the trial court, whereby the application filed by the respondent-plaintiffs under Order 22, Rule 4 CPC have been allowed.
(2.) The suits were filed by the respondents, inter alia, against Laxman Singh and during pendency of the suit, Laxman Singh died and an application under Order 22, Rule 4 CPC was filed for impleading Pan Kanwar, Bindu Kanwar and Himmat Singh as his legal representatives.
(3.) A reply to the application was filed by the petitioner, inter alia, pointing out that one more daughter Smt. Phool Kanwar, who pre-deceased Laxman Singh, is survived by her daughter and son-in-law and they were necessary parties to the suit and as the plaintiffs have not impleaded them as party, the suit was liable to be dismissed as having abated.;