HARCHARAN KAUR Vs. PRITAM SINGH

JUDGEMENT

(1.) Pritam Singh respondent is reported to have died on March 29, 1989. His legal heirs, Ushan Rani, Harbhajan Singh and Hardial Singh filed an application for being impleaded as parties in place of Pritam Singh. An application under Section 5 of the Limitation Act was also filed. There is no limitation for the legal heirs of the respondent to file an application for being impleaded as parties. Both these applications are allowed.

(2.) The third application was filed for dispensing with the certified copies of Will and the death certificate. That is also allowed. The question of genuineness of the Will need not be decided in this application. Only the estate of the deceased is to be represented.