UNION OF INDIA Vs. KUNDAN DECD

JUDGEMENT

(1.) On June 15, 1967, the Union of India filed an appeal in this court against the order of the Additional District Judge Delhi dated March 4, 1967, whereby he had enhanced compensation by a sum of Rs. 4230 awarded in favour of one Kundan by the Land Acquisition Collector.

(2.) In the appeal of the Union of India the sole respondent was Kundan. He died on July 27, 1971 leaving behind two son:, and a daughter.

(3.) The appellant Union of India did not take steps to bring the legal representatives of the deceased respondent on record of the appeal. The appeal abated.