KIRAN SARIN Vs. MEERA VARMANI

JUDGEMENT

(1.) This appeal is directed against order dated 10.09.2016, passed by the Court of learned Additional District Judge (III), Kangra at Dharamshala in CMA No.69-P/2016 in C.A. No.83-P/xiii/2013/2008, titled Mrs Kiran Sarin Versus Mrs. Meera Varmani and others, vide which an application filed by the present appellant under Order 22, Rule 4, 9, 10A read with Section 151 of the Code of Civil Procedure, for bringing on record the legal representatives of Smt. Bimla Devi (respondent No.17 in appeal), who died during the pendency of the appeal, was dismissed.

(2.) Brief facts necessary for the adjudication of the present appeal are as under:-

(3.) Feeling aggrieved, appellant/ plaintiff preferred an appeal under Section 96 of the Code of Civil Procedure.