KULBIR SINGH Vs. RANIA

JUDGEMENT

(1.) THIS appeal under Order 43 Rule 1(k) of the Code of Civil Procedure is directed against the order dated 20.10.2000 passed by the Additional District Judge (II), Kangra at Dharamsala whereby he has rejected the application moved by the present appellants for setting aside the abatement and permitting them to be brought on record.

(2.) THE brief facts of the case are that the respondents herein filed a Civil Suit against Smt. Lal Dei that they were the tenants of the land. This suit was decreed. Smt. Lal Dei filed an appeal in the Court of District Judge, Kangra at Dharamsala which was assigned to the Additional District Judge (II), Kangra at Dharamsala. In the lower appellate Court appellant Lal Dei was represented by Shri Atul Mahendru, Advocate. On 3.1.2000 the Court recorded the following orders:-

(3.) I have heard Mr.Ajay Sharma, learned counsel for the appellants and Mr. N.K.Thakur, learned counsel for the respondents.