RESHAM SINGH Vs. SEWA SINGH AND ORS

JUDGEMENT

(1.) Allowed as prayed for.

(2.) This is application for bringing on record legal representatives of Defendant No. 1 Avtar Singh, since deceased. It is alleged that Avtar Singh has left behind two sons and a daughter mentioned in paragraph 2 of the application as his only natural legal heirs. The application is accompanied by affidavit. Accordingly this application is allowed, subject to all just exceptions and persons mentioned in paragraph 2 of the application are ordered to be impleaded as legal representatives of Defendant No. 1 Avtar Singh (since deceased) for the purpose of this revision petition.

(3.) Plaintiff-Resham Singh aggrieved by order dated 11.10.2010 passed by learned Civil Judge (Junior Division), Phagwara, thereby dismissing Plaintiff's application Annexure P-1 filed under order 1 Rule 10 read with Section 151 of Code of Civil Procedure (in short, CPC) for