JOGINDER Vs. LOHARI DEVI

JUDGEMENT

(1.) CMP No. 7049 of 2023

(2.) The brief facts, leading to the filing of the present application, before this Court, may be summed up, as under:

(3.) On the basis of the above facts, a prayer has been made that the question of abatement, on account of death of respondent No. 38-Jarbu, is required to be determined by the learned First Appellate Court, as, at the time of death of respondent No. 38-Jarbu, the matter was pending before the learned First Appellate Court. Hence, the appellants/ applicants have prayed that the matter be remitted back to the learned First Appellate Court, with a direction to decide the question of abatement, on account of death of respondent No. 38-Jarbu.