LAL CHAND Vs. PAWAN KUMAR

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dtd. 20/1/2022 (Annex.5) whereby application filed by respondent under Order XXII Rule 3 CPC has been accepted.

(2.) Suit was filed by one Jaisaram, seeking cancellation of the gift-deed dtd. 20/1/2011 executed in favour of petitioner. During pendency of the suit, Jaisaram died and he was not survived by any natural heir, an application was filed by respondent Pawan Kumar, based on a Will, said to have been executed in his favour in the year 2010, which was registered on 20/2/2018 for being impleaded as legal representative of Jaisaram.

(3.) The application was contested by the petitioner.