JEET SINGH Vs. GRAM PANCHAYAT AND OTHERS

JUDGEMENT

(1.) The present revision petitions have been filed against the orders dated 18.01.2016 and 06.11.2015 passed by learned Civil Judge, Jr. Division, Panipat, vide which the applications moved by the petitioner for impleading the legal representatives of deceased Bhim Singh has been dismissed.

(2.) It is an admitted fact that the suit was filed on 14.12.2011, and Bhim Singh had died on 05.12.2011 just 9 days prior to the institution of the suit.

(3.) Learned counsel for the petitioner has pleaded that the factum regarding the death of Bhim Singh-deceased was not in the knowledge of the plaintiff at the time of filing of the suit, as it was the recent happening. He, therefore, contended that, that was a mistake in good faith. He relied upon the case of Surinderjit Kaur Versus Sukhdev Singh, 2015 Supp CivCC 144, to contend that the legal representatives of Bhim Singh-deceased should be allowed to be impleaded.