BHUPINDER SINGH Vs. MAMTA

JUDGEMENT

(1.) DESPITE service, no one is present on behalf of respondents No.2 to 4. They are proceeded against ex parte.

(2.) A suit for declaration to the effect that plaintiff, Smt.Mamta, respondent No.1 herein, is entitled for the service benefits on the death of her husband, Mohinder Singh along with interest @ 12 per annum with a decree of mandatory injunction to release the service benefits along with compound interest @ 12% per annum, is pending before the trial Court.

(3.) ON an application under Order 1 Rule 10 CPC filed by Smt. Krishna Devi, mother of the employee, Mohinder Singh [since deceased], she was impleaded as one of the defendants. After her death, an application was moved by legal heirs of Smt. Krishna Devi, mother of the deceased, for bringing them on record as her L.Rs.