SURJIT SINGH Vs. RACHHPAL SINGH & ANOTHER

JUDGEMENT

(1.) By this order, I intend to dispose of two Regular Second Appeal Nos.2996 of 2009 and 2798 of 2014 as the common questions of law and facts involved in both the appeals are the same.

(2.) Civil Misc.No.6666-C of 2014 in RSA No.2798 of 2014

(3.) The present application has been filed for seeking impleadment of the L.Rs of Surjit Singh, who is stated to have died on 18.6.2011. For the reasons stated in the application, which is supported by an affidavit, the L.Rs of Surjit Singh are permitted to be brought on record. Amended memo of parties is taken on record.