Patna High Court - Orders
Maharpato Devi & Anr vs Phulwaso Devi & Anr on 20 November, 2018
Author: Prabhat Kumar Jha
Bench: Prabhat Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CIVIL MISCELLANEOUS JURISDICTION No.842 of 2016
======================================================
Maharpato Devi & Anr
... ... Appellant/s
Versus
PHULWASO DEVI & ANR
... ... Respondent/s
======================================================
Appearance :
For the Appellant/s : Mr. Jitendra Kishore Verma
For the Respondent/s : Mr. Sachidanand Choudhary
======================================================
CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR JHA
ORAL ORDER
4 20-11-2018I.A. No. 7611 of 2018 is filed for expunging the name of respondent No. 5(ix), Sona Devi, who was substituted in place of respondent No.5. Sona Devi died leaving behind her two heirs, who are already on record as respondent No. 5(x) and 5(xi).
I.A. is allowed.
Let the name of respondent No. 5(ix) be expunged from the cause title of the petition.
A petition of jointness of respondent No. 5(i) to 5(iv), 5(vi) to 5(viii) and 5(x) to 5(xi) with respondent No. 5(v) is filed.
In this view of the fact, service of notice upon respondent No. 5(i) to 5(iv), 5(vi) to 5(viii) and 5(x) to 5(xi) be treated as valid service.
(Prabhat Kumar Jha, J) BKS/-
U