LAWS(HPH)-2005-4-15

G.S.CHAHAL Vs. PUNJAB NATIONAL BANK

Decided On April 18, 2005
G S CHAHAL AND ORS Appellant
V/S
Punjab National Bank And Ors Respondents

JUDGEMENT

(1.) This first appeal arises out of the judgment and decree of learned District Judge, Solan, dated 24th June, 2003.

(2.) It is admitted position that Shri J.S. Chahal who was contesting Defendant before the learned trial Court expired, on 5th December, 1997, during the pendenty of the suit before the learned District Judge. The impugned judgment and decree was passed in ignorance of the death of Shri J.S. Chahal, Defendant No. 2.

(3.) The Appellants in this appeal have moved an application for permission to the Appellants including legal heirs of deceased Defendant Shri J.S. Chahal (applicants No. 2 to 5) to maintain the present appeal as legal heirs of deceased Shri J.S. Chahal.