ANDREA AFTAB PAURO Vs. SHIVINDER PAL SINGH MAAN

JUDGEMENT

(1.) The matter has been taken up through video conferencing in the light of COVID-19 pandemic.

(2.) Challenge in the present revision petition is to the order dtd. 12/10/2021 (Annexure P-10), whereby the lower Court allowed the application for impleadment of legal representatives of plaintiff No.5 Alape Kaur (deceased) and to set aside the order, only to the extent of impleadment of Giuseppe Pauro as one of the legal representative of Alape Kaur.

(3.) During the pendency of the civil suit for declaration and injunction, the plaintiffs filed an application for impleading LRs of deceased Alape Kaur-plaintiff No.5, who had died during the pendency of the suit. In the said application, it had been averred that Alape Kaur had executed a registered Will dtd. 14/8/2019, in favour of her son Andrea Aftab Pauro and daughter Amrita Pauro and both of them, have already been impleaded as plaintiffs No.6 and 7. Also, it has been averred that Alape Kaur was legally separated vide order dtd. 16/7/1993 from her husband and therefore, he has no connection with deceased Alape Kaur.