Shree Chandrashekhar, J. - (1.) Learned counsel for the petitioners is absent.
(2.) Petitioners are aggrieved of order dated 07.04.2012 in Title Suit No. 34 of 2006 by which written statement filed by the substituted representative of the defendant has not been accepted.
(3.) In this context Order XXII Rule 4(2) CPC is relevant. It provides that any person made a party on death of one of several defendants or of the sole defendant may make any defence appropriate to his character as "legal representative" of the deceased defendant.;