SEEMA Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) By this petition, the petitioner challenges the order of the learned Additional District Judge, Faridabad, dated 07.08.2018, dismissing her application seeking to be impleaded as a legal representative of Ganga Ram son of Chunni, her contention being that she is his wife/widow.

(2.) The contention of the petitioner in her application (copy Annexure P-11), was that she was married to Ganga Ram and out of that wedlock two children, namely Gulabo and Yogesh, were born, both of whom unfortunately died.

(3.) It was further disclosed in the application that prior thereto another application for bringing on record her two children (Deva Nand and Meena), as the legal representatives of Ganga Ram was filed, which was dismissed by the learned reference Court, with Civil Revision no.3257/2017 having been filed against that order before this court, that petition having been withdrawn on 12.07.2017, with liberty granted to file an application qua the present petitioner (Seema alone) before the reference Court.