SANGEETA BHAMBANI Vs. JATINDER SARDANA & ORS

JUDGEMENT

(1.) CM No.15246/2015 & CM No.15347/2015 Respondent No.4 is dead and her legal heirs are proposed to be brought on record as prayed for in CM No.15246/2015. Vide CM No.15247/2015 delay in filing CM No.15246/2015 is prayed to be condoned.

(2.) The record of the suit would evince that respondent No.4 chose not to contest the suit, and appears to be a happy bystander.

(3.) The record of the suit would show that the contest was between the appellant and respondent No.1.