JANGIR KAUR Vs. GURNAM SINGH

JUDGEMENT

(1.) C.M. No. 7063 -C of 2016 C.M. is allowed subject to just exceptions. Filing of certified copy of death certificate is dispensed with. C.M. No. 7064 -C of 2016 Prayer in this application is for impleading the legal representatives of deceased appellant No. 1 -Jangir Kaur, who is stated to have died on 14.12.2007. The death certificate is appended as Annexure A - 1 with the application.

(2.) It has been stated by the counsel for the applicant/appellants that there is a typographical error in para -2 of the application where inadvertently, it has been typed as Karnail Kaur is the sole surviving legal representative of the deceased respondent No. 8 whereas it should have been appellant No. 1. He, thus, states that respondent No. 8, as mentioned in para -2 of the application 1inof 2line 3, be read as appellant No. 1. The application is supported by the affidavit of Joginder Singh son of Bachan Singh, who is stated to be special power of attorney of appellant No. 2 - Karnail Kaur. Photocopy of the special power of attorney is appended along with the application.

(3.) In view of the above, the present application is allowed. Karnail Kaur, who is appellant No. 2, is ordered to be impleaded as legal representative of deceased appellant No. 1 -Jangir Kaur subject to just exceptions and for the purpose of the present litigation alone. The amended Memo of Parties appended along with the application is taken on record. Registry is directed to place the same at the appropriate stage of the case. C.M. No. 7065 -C of 2016 & RSA No. 1639 of 1997 Prayer in this application is for permission to withdraw the appeal.