LAKHBIR SINGH Vs. DEV KAUR

JUDGEMENT

(1.) As per report of the Registry, respondents No. 3 and 4 have not been served, as they are stated to be residing in Ludhiana. Learned counsel for the petitioner submits that for the purpose of adjudication of present petition, the presence of respondents No. 3 and 4 is not required.

(2.) The grievance of the petitioner herein is with regard to an order, dated 21.05.2018, which has been passed by the learned Trial Court on an application filed by the plaintiff before the learned Trial Court under Order XXII, Rule 4 read with Section 151 of the Code of Civil Whether the reporters of the local papers may be allowed to see the Judgment?

(3.) The petitioner herein contested the said application by filing reply thereto. His stand was that the application was not maintainable, because the proposed legal representatives had not indeed inherited the property of deceased defendant No. 1, who during his lifetime had executed a Will in favour of the petitioner, vide which, he bequeathed his estate to the petitioner.