KAPIL KUMAR Vs. NARESH KUMAR

JUDGEMENT

(1.) For the reasons stated in the application, which is duly supported by an affidavit, legal heirs of respondent No.4-Kaushal Jain as mentioned in para 2 of the application are ordered to be brought on record for the purpose of prosecuting the present appeal.

(2.) Application is allowed.

(3.) Amended memo of parties is taken on record, subject to all just exceptions.