Jagdish Sharan Verma, J. - (1.) RESPONDENT No. 1 Mohan Lal who is the judgment debtor has died and by an earlier order dated 5 -8 -1987 it was held that this revision has abated against him, since his legal representatives have not been impleaded. The result is that the judgment -debtor or his Legal representatives are not a party to this revision filed by the auction purchaser and the only surviving respondent is the decree -holder. For this reason alone this revision has to be dismissed. It is dismissed accordingly. No costs.;