LAWS(DLH)-1996-1-4

JAGAN NATH Vs. MAHINDER KAUR

Decided On January 04, 1996
JAGAN NATH Appellant
V/S
MAHINDER KAUR AND PARAMJIT SINGH Respondents

JUDGEMENT

(1.) A. 11937/95 This application is filed by the plaintiff to bring on record the L/R of Smt. Mahinder Kaur who was the widow of late Kartar Singh, original defendant in the suit. According to the plaintiff, Smt. Mahinder Kaur died on 22.9.95. The son of Mohinder Kaur Paramjit Singh i.s already on record and he is recorded us the L/R of Smt. Mahinder Kaur. The petition is ordered. Amended Memo of Parties shall be taken on record.

(2.) IA.5004/88 This application was filed by defendant Kartar Singh for stay of further proceedings in suit No. 1836/88 in view of suit No. 1600/88, filed by Kartar Singh against Jagan Nath plaintiff pending on the file of this Court.

(3.) Suit No. 1836/88 has been filed by Jagan Nath for partition and separate possession of the premises hearing No. J-86. Main Market, Rajouri Garden, New Delhi.