KAMLA AND ORS. Vs. GEETA DEVI AND ORS.

JUDGEMENT

(1.) CMP(M) No. 917/2012.

(2.) HEARD . Legal heirs of respondent No. 5 Kirpo Devi are permitted to be brought on record as per details given in para -2 of the application. Registry is directed to make necessary corrections in the memo of parties in red ink. Application is disposed of.

(3.) THIS Regular Second Appeal has been instituted against judgment and decree dated 27.6.2002 rendered by learned District Judge, Bilaspur, District Bilaspur, Himachal Pradesh in Civil Appeal No. 51 of 1992.