SHAHEEN PARVEEN Vs. KAMLESH KUMAR

JUDGEMENT

(1.) THIS Application is for deletion of name of Appellant No.2. The Appellant No.2 Firazuddin has expired on 18.06.2012. A Death Certificate issued by Sub Registrar, East Delhi Municipal Corporation of Delhi has been placed on record.

(2.) IN this view of, name of Appellant No.2 is deleted from the array of parties. Amended memo of parties may be filed within seven days.

(3.) FOR the death of Mohd. Alam in a motor vehicle accident which occurred on 20.02.2002.