SEETA RAM Vs. ASHOK KUMAR

JUDGEMENT

(1.) CMP No. 3122 of 2014 & RSA No. 610 of 2007

(2.) DEFENDANTS are in second appeal before this Court. They are aggrieved by the judgment and decree dated 8.10.2007 passed by learned Additional District Judge, Fast Track Court, Una in Civil Appeal No. 61/2K RBT 65/04/2000. The appellants -defendants suffer the decree passed by learned Sub Judge 1st Class, Court No. (I), Amb, District Una, whereby the plaintiffs and proforma defendants, (respondents herein) have been declared owner in possession of the suit land measuring 48 kanals 3 marlas entered in Khewat No. 418 min, Khatoni No. 1813, Khasra Nos. 6281, 10899/6283 and 6284, situate in Village Lohara, Tehsil Amb, District Una. Learned lower appellate Court has dismissed the appeal and affirmed the judgment and decree passed by the trial Court.

(3.) IT is in this backdrop, the application (CMP No. 3122 of 2014) aforesaid came to be filed on behalf of the appellants -defendants with a prayer that the name of deceased respondent Harnam Singh may be ordered to be deleted from the array of parties and the question of abatement of the appeal on account of his death is ordered to be determined in accordance with law.