MANMOHAN CHHANGANI Vs. TARACHAND

JUDGEMENT

(1.) This writ petition is directed against the order dated 12.12.2014 passed by the trial court, whereby the application filed by the petitioner seeking issuance of notice to other legal representatives has been rejected.

(2.) In a first appeal pending before this Court i.e. S.B. Civil First Appeal No.651/2011, the question arose as to who were the legal representatives of Smt. Harpyari, the appellant before the Court and in view of the conflicting claims made, the Court referred the aspect to the trial court under proviso to Order XXII, Rule 5 Code of Civil Procedure for determination and sending its finding to this Court.

(3.) During the pendency of the proceedings, the present application was filed and it was prayed that all the legal representatives may be issued notice of the proceedings. The said application came to be rejected by the trial court on 12.12.2014.