RANDEEP SINGH Vs. DEVINDER PARMAR & OTHERS

JUDGEMENT

(1.) Brief facts of the case:

(2.) During the pendency of the suit co-defendant No.7 Smt. Chander Kanta died and her legal representative namely Sh. Randeep Singh applicant was brought on record in Civil Suit No. 96 of 2009 vide order dated 22.7.2015 passed in OMP(M) No. 10 of 2015.

(3.) During the pendency of the civil suit newly impleaded L.R. Randeep Singh filed application under Order XXII Rule 4 sub clause (2) read with Section 151 CPC 1908 to place on record his separate written statement in defence appropriate to his character as legal representative of deceased co-defendant Chander Kanta.