JAI BHAGWAN Vs. PREM WATI AND OTHERS

JUDGEMENT

(1.) RSA 353/2016

(2.) It is informed that respondent No.4, Ramesh is the son of the appellant, Jai Bhagwan. However, as per the memo of parties, respondent No.4 is being shown as son of late Charan Singh.

(3.) Learned counsel for the appellant submits that respondent No.4 is son of appellant but his parentage is wrongly written and he be permitted to file amended memo of parties by mentioning correct parentage of respondent No.4. He further submits that address of appellant and respondent No.4 is same.