RAM MILAN PANDEY Vs. PREM CHANDRA AND

JUDGEMENT

(1.) The impleadment application tendered by one Abha Devi and one Tanuj claiming to be the wife and son respectively of Ram Kishun (since deceased) was allowed by the learned appellate court by the impugned judgment and order dated 19.12.2019.

(2.) The learned appellate court set forth these findings.

(3.) The deceased-Ram Kishun was the appellant no. 1/2 in the appeal proceedings. The plaintiff in the suit contesting the impleadment and asserted that the deceased -Ram Kishun, was unmarried and the application was founded on fraudulent documents.