HARBANSH SINGH Vs. AMAR SINGH

JUDGEMENT

(1.) An application (Inward No.3/2019) under Order 22 Rule 4 and 11 CPC has been filed by the counsel for the appellant for taking legal representatives of respondent No.4 on record, as the respondent No.4 Mukhvinder Singh expired on 21/10/2018.

(2.) An another application has been filed by the respondent No.5 and legal representatives of respondent No.4, mentioning that both the parties settled the disputed with the following undertakings, which reads as under:-