PRADEEP BHALLA Vs. SANGEETA

JUDGEMENT

(1.) 1. Som Nath Bhalla, plaintiff in the suit died. Issue came up as to who should be brought on record as legal representative.

(2.) His wife Sangita Bhalla filed an application under Order 22 Rule 3 CPC stating that her husband had executed a will in here favour. She sought to be brought on record as the plaintiff.

(3.) Impugned order dated 28th January, 2006 has brought on record the widow of the deceased as the plaintiff.