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Judgment
Leave granted.
Heard parties at great length.
The only contention taken up in this Appeal is that the 1st Respondent, in the Appeal before the High Court, had died during the pendency of that Appeal. It is contended that his heirs were not brought on record and, therefore, the Appeal before the High Court had abated. In su pport of this contention reliance is placed under Order 23 Rule 4 of the Code of Civil Procedu re as well as the Judgments of this Court in the case of Mithailal Dalsangar Singh v. Annabai Devram Kini reported in (2003) 10 SCC 691 and in the case of Amba Bai v. Gopal reported in (2001) 5 SCC 570. It is submitted that as the Appeal had abated, the Judgment delivered by the High Court is nonest and cannot be enforced.
Though the arguments are attractive one must also keep in mind Order 22 Rule 10 of the Code of Civil Procedure. It is obligatory on the Pleader of a deceased to inform the Court and the other side about the factum of death of a party. In this case we find that no intimation was given to the Court or to the other side that the 1st Respondent had died. On the contrary a c ounsel appeared on behalf of the deceased person and argued the matter. It is clear that the attempt was to see whether a favourable order could be obtained. It is clear that the intention was that if the order went against them, then thereafter this would be made a ground for having that order set aside. This is in effect an attempt to take not just the other side but also the Court for a ride. These sort of tactics must not be permitted to prevail. We, therefore, see no reason to interfere. The Appeal stands dismissed. There will be no order as to costs.