SHRI DANI RAM BIRHMAN Vs. SHRI SURAJ BHAN

JUDGEMENT

(1.) I.A. 5606/2023 (u/O VII Rule 14 r/w Sec. 151 of CPC, 1908) By way of present application, the applicants, who are the legal heirs of the deceased plaintiff, seek permission to place documents on record.

(2.) The applicants seek to place the following documents, on record to prove the existence of ancestral property/HUF:-

(3.) The learned counsel for the plaintiffs, during the course of arguments, relied on the case of Levaku Pedda Reddamma & Ors. v. Gottumukkala Venkata Subbamma & Anr. in Civil Appeal No. 4096 of 2022 decided on 17/5/2022 by the Supreme Court, in support of application.