LAWS(P&H)-2019-11-284

HARPREET KAUR Vs. NIRANJAN KAUR AND OTHERS

Decided On November 22, 2019
HARPREET KAUR Appellant
V/S
Niranjan Kaur and others Respondents

JUDGEMENT

(1.) Prayer in this application is for impleading the applicants as respondents No. 5 and 6.

(2.) Heard.

(3.) In view of averments made in the application supported by an affidavit of applicant-Khushal Singh and arguments advanced by counsel for the applicants, the application is allowed and the applicants namely Khushal Singh and Amar Singh are allowed to be impleaded as respondents No. 5 and 6, subject to just exceptions.