CHANCHAL SINGH Vs. SMT. GURNAM KAUR AND ORS.

JUDGEMENT

(1.) CM No. 4913 -C of 2010. Allowed as prayed for. CM No. 4914 -C of 2010 For reasons mentioned in the application which is accompanied by affidavit, delay of 38 days in re -filing the appeal is condoned. CM No. 4915 -C of 2010 For reasons mentioned in the application which is accompanied by affidavit, delay of 2 days in tiling the appeal is condoned. CM No. 4916 -C of 2010 Deficient Court fee is said to have been affixed. The application is, therefore, allowed as prayed for. Main Appeal.

(2.) LEARNED Counsel for the Appellant has made oral prayer that name of Guram Kaur, who is one of the three legal heirs of the original Defendant Amarjit Singh since deceased and who had also since died before the filing of the instant second appeal, be deleted from the array of the Respondents. Prayer is allowed. Necessary correction in the memo of parties be made by the office.

(3.) CHANCHAL Singh Plaintiff, having failed in both the Courts below, has filed the instant second appeal.