NASIB KAUR Vs. CURUCHARAN SINGH

JUDGEMENT

(1.) Heard learned Counsel for the appellants.

(2.) Learned Counsel for the appellants states that appellant No. 7, Sube Singh, had expired and his legal representatives are already on record. Moreover, the deceased Sube Singh had already relinquished his claim in favour of appellant Nos.2 to 6, his grandchildren and children of the deceased Amrik Singh. Learned Counsel submits that name of appellant No. 7 be deleted from the array of appellants. This prayer is allowed. Name of appellant No. 7 be deleted accordingly.

(3.) In this case, learned Counsel for the appellants raised the following three points: