Amitav K. Gupta, J. - (1.) I.A. No.2750 of 2016 I.A. No.2748 of 2016. The above interlocutory applications have been filed on behalf of the appellants under Section 5 of the Limitation Act and under Order 22 Rules - 4 & 9 of the Code of Civil Procedure respectively.
(2.) It transpires that on 11.05.2016, permission was granted to the learned counsel for the appellants for making necessary correction in the interlocutory application as the learned counsel for the respondents had pointed out that the date of death of respondent no.03, Kumari Kiran has been mentioned as 17.07.2013 whereas she had died on 17.07.2009.
(3.) Today, counsel for the appellants has submitted that he shall carry out the necessary correction in course of day.;