AJAIB SINGH Vs. RATTAN KUMAR

JUDGEMENT

(1.) CM 7558 -CII/2014 under Order 22 Rule 3 read with Section 151 CPC has been moved by the applicants, who are sons of Judgment Debtor -Karnail Singh for permission to be impleaded as his legal heirs as also for permission to file the present revision.

(2.) IT is stated that Karnail Singh has died on 24.4.2011 leaving behind no other legal heirs except the four sons named in para 1 of the application. The same is supported by the affidavit of Ajaib Singh, one of the sons.

(3.) FOR the reasons stated in the application supported by the affidavit the same is allowed subject to all just exceptions and the four sons detailed in para 1 are permitted to be brought on record as legal representatives of deceased Karnail Singh -Judgment Debtor and maintain the present revision petition.