NAUNIHAL SINGH Vs. KULDEEP KAUR

JUDGEMENT

(1.) CM-2648-C-2015 in RSA-894-2015 Prayer in the application is for permission to file the appeal through Harpreet Kaur-wife and two minor sons of Jaipal Singh.

(2.) Application is allowed. Necessary permission is granted. CM-12095-C-2017 in RSA-4601-2017 CM-12133-C-2017 in RSA-4613-2017 Applications are allowed and the delay in filing the appeals is condoned.

(3.) Main Cases Vide this judgment, four appeals bearing RSA No.894 of 2015, RSA No.4601 of 2017, RSA No.4613 of 2017 and RSA No.5527 of 2018 shall stand disposed of as common question needs determination. Counsel for the parties are also agreed that all these appeals can be conveniently disposed of by a common judgment.