NARAYAN DAS DWARKA DAS Vs. BENGORM

JUDGEMENT

(1.) Special leave granted.

(2.) The applicant in Original Petition No. 1 of 1976, Subordinate Judge's court, Kozhikode, filed the special leave petition. Respondents 1 and 2 in Original Petition No. 1 of 1976 are the respondents in the special leave petition. Pending the special leave petition, the applicant and the second respondent in Original Petition no. 1 of 1976 died. One Sunderdas Narayandas and Vijaya Narayandas filed an application to get themselves impleaded as the legal representatives of the petitioner in the special leave petition. The said Sunderdas Narayandas, one of the legal heirs, also died on 5/7/1993. Staling these facts an- application was made to implead the following persons as legal representatives:the said application was allowed by this court by order dated 22/7/1996. It was further brought to the notice of this court at the time of hearing that the said persons are also the legal heirs of the second respondent. This is recorded.

(3.) We heard counsel.