BUNDOO DEVI Vs. RAJ BAHADUR
LAWS(ALL)-2006-1-239
HIGH COURT OF ALLAHABAD
Decided on January 09,2006

BUNDOO DEVI Appellant
VERSUS
RAJ BAHADUR Respondents

JUDGEMENT

- (1.) Civil Misc. Application No. 2800 of 1994 ( dated 29.7.1994) has been filed on behalf of the defendants -respondents nos. 1 and 2, interalia, praying that the Second Appeal be dismissed as having abated .
(2.) The application is accompanied by an affidavit of Raj Bahadur (defendant -respondent no.1) , sworn on 14.7.1994.
(3.) In the said affidavit, it is, interalia, stated that Smt. Bundoo Devi (plaintiff-appellant) expired in the year 1989 , but no Substitution Application for bringing on record her heirs and legal representatives has as yet been filed.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.