Anubha Rawat Choudhary, J. - (1.) Heard Mr. Rajiv Ranjan Tiwary, counsel appearing for the appellants.
(2.) Heard Mr. Ayush Aditya, counsel appearing for the respondent nos. 2, 3, 4 & 39.
(3.) This appeal has been filed against the order dated 27.01.2005 passed in Title Appeal No. 15 of 2003 by the learned Additional District Judge, Fast Track Court-II, Garhwa, whereby, on one hand, the appellants petition for substitution of the legal heirs of respondent nos. 21(Abbas Khan), 5(Asgar Khan) and one of the substituted heirs of original respondent no. 8 (Nasim Khan) and setting aside abatement, if any, has been dismissed and on the other hand, the learned court below has held that the appeal stands abated in its entirety. ARGUMENTS OF THE APPELLANTS;