JAGDISH SINGH Vs. JAGJIT SINGH

JUDGEMENT

(1.) In view of the prayer made in the application, which is supported by an affidavit, the same is allowed, subject to all just exceptions. The persons, named in para 2 of the application, are brought on the record as legal heirs of appellant No.1-Jagdish Singh, who has already been declared civilly dead before the institution of the suit and appellant No.2-Mohinder Kaur, who is stated to have died on 17/2/2015. The amended memo of parties is taken on record.CM-1855-C-2022 IN RSA-75-2017

(2.) In view of the prayer made in the application(s), which is supported by an affidavit, the same is allowed, subject to all just exceptions. The persons, named in para 2 of the application, are brought on the record as legal heirs of Smt. Surinder Kaur, who is impleaded as appellant No.1(iii), 2(iii) and 8 in the appeal(s) and is stated to have died on 25/11/2019. Amended memo of parties is taken on record.CM-1845-C-2022 IN RSA-76-2017

(3.) In view of the prayer made in the application(s), which is supported by an affidavit, the same is allowed, subject to all just exceptions. The persons, named in para 2 of the application, are brought on the record as legal heirs of appellant No.7, namely Surinder Kaur, who is stated to have died on 25/11/2019. Amended memo of parties is taken on record.RSA-75-2017 AND RSA-76-2017