NIGNOO Vs. XXXXXXX

JUDGEMENT

(1.) RSA No.365 of 2022 a/w CMP No.17410 of 2022 CMP (M) No.1623/2022 1. The application bearing CMP No.17410 of 2022, has been filed for deleting the name of deceased appellant No.1(iv) Sh. Jagan Nath, who died on 11/10/2019 before the learned First Appellate Court. It is stated that his legal representatives could not be brought on record before the learned First Appellate Court. This fact came to the notice of the applicants/appellants at the time of preparation of the present appeal. The aforesaid deceased Jagan Nath is survived by his brothers S/Sh.Hari Om, Harpaul and Sh. Hardayal who are already on record as appellants No.1(i) to 1(iii). Hence, a prayer for deleting the name of deceased appellant No.1 (iv) Jagan Nath from the array of parties.

(2.) The application bearing CMP (M) No.1623/2022 has been filed for bringing on record the legal representatives of appellant No. 8(i) Sh. Malkiat Singh, who died on 9/4/2021 before the ld. First Appellate Court. It is asserted that the factum of death came to the notice of the applicants/appellants at the time of preparation of the present appeal. The aforesaid deceased Sh. Malkiat Singh is survived by his legal heirs as mentioned in Para-2 of the application. The appeal was fixed for arguments and the death had taken place after the arguments had been addressed. Hence, the present application.

(3.) Both these applications are opposed by the non-applicant/respondent.