UJAGAR SINGH Vs. PREMI AND ORS

JUDGEMENT

(1.) Cm-17732-Cii-2016

(2.) For the reasons mentioned in the application, the same is allowed and legal representatives of deceasedrespondents No.1 and 3 respectively as shown in para No.2 and 3 of the application are ordered to be brought on record subject to all just exceptions.

(3.) Petitioner has assailed order dated 19.03.2015 passed by Civil Judge (Junior Division), Yamuna Nagar at Jagadhri vide which application for making good the deficiency of stamp duty with penalty under Section 35(a) of the Indian Stamp Act, 1899 was dismissed.