INDER SINGH Vs. CHAUMAL

JUDGEMENT

(1.) By the order dated 23.12.2005, notice was directed to be issued to the plaintiff-appellant to engage another counsel as the learned Advocate, who had been appearing as the learned counsel for the plaintiff-appellant , had been elevated to the Bench of this Court.

(2.) A perusal of the Office Report dated 23.12.2005 shows that notice fixing 23.3.2006 was issued to the plaintiff-appellant( Inder Singh) by Registered Post A.D. The case was listed before the Court on 22.3.2006 with the Office Report dated 21.3.2006 in regard to service of notice issued to the plaintiff-appellant , pursuant to the said order dated 23.12.2005.

(3.) In view of the said Office Report dated 21.3.2006, the Court by its order dated 22.3.2006 directed that service of notice be awaited, and the case be listed after four weeks. Pursuant to the said order dated 22.3.2006, the case has been listed today with the Office Report dated 6.4.2006. A perusal of the said Office Report dated 6.4.2006 shows that the Registered Envelop wherein the notice was sent to the plaintiff-appellant, pursuant to the said order dated 23.12.2005, has been returned back undelivered with the endorsement that the addressee Inder Singh (plaintiff-appellant) had expired. It is further apparent from the said Office Report dated 6.4.2006 that no substitution application has been filed on behalf of the heirs and legal representatives of the said Inder Singh (plaintiff-appellant) for being substituted in place of the said Inder Singh (plaintiff-appellant).