NARESH KUMARI Vs. BHALE RAM

JUDGEMENT

(1.) CM No.11272-C of 2017 For the reasons mentioned in the application, which is supported by an affidavit, delay of 8 days in re-filing the appeal is condoned. CM stands disposed of.

(2.) CM No.11273-C of 2017 Prayer in the application is for bringing on record the legal heirs of respondent Nos.1 and 2.

(3.) Allowed subject to all just exceptions. The person mentioned in Para 3 of the application is allowed to be impleaded as legal heir of respondent Nos.1 and 2 for the purpose of prosecuting this appeal only.The present Regular Second Appeal is directed against the judgments and decrees of the courts below, whereby the suit of the appellant-plaintiff claiming declaration that the land measuring 149 kanals 15 marlas, situated in Village Sisai Kali Ravan comprised in Khewat No.397, Khatoni Nos.546 to 548 and land measuring 28 kanls 2-13 marlas comprised in Khewat No.159155, Khatoni No.218 and 223 situated at Village Kheri Berkesh in the hands of Des Raj son of Sher Singh was ancestral and coparcenary and she being one of the coparceners, entitled to 15th share in the land by laying challenge to the civil court decree dtd. 30/10/1980 rendered in Civil Suit No.846 of 1980 titled as Vinod and Smt.Dani Versus Des Raj and Bhale Ram, has been dismissed.