SWARAN KAUR Vs. CHARANJIT SINGHRINKU

JUDGEMENT

(1.) Under challenge in this revision petition is an order date 21/8/2015 passed by Civil Judge (Junior Division), Fatehgarh Sahib vide which in a pending suit titled 'Swaran Kaur versus Charanjit Singh alias Rinku and others' an application dtd. 4/3/2015 for impleading Lrs of deceased plaintiff Swaran Kaur had been dismissed.

(2.) Briefly stated the facts of the case are that during pendency of the civil suit in the trial Court plaintiff Swaran Kaur had expired leaving behind her legal heir/son Sahib Singh. An application was filed to implead legal representatives of the deceased. That application was resisted by the defendants. Vide impugned order the application was dismissed. The operative part of the order is reproduced for ready reference :-

(3.) Feeling aggrieved the legal representative of the plaintiff has approached this Court by way of filing the present revision petition. Notice of such revision petition was given to respondents who have put in appearance through counsel.