DILIP KUMAR Vs. RAMESH CHAND (DECEASED) AND 5 OTHERS
LAWS(ALL)-2016-5-588
HIGH COURT OF ALLAHABAD
Decided on May 04,2016

DILIP KUMAR Appellant
VERSUS
Ramesh Chand (Deceased) And 5 Others Respondents

JUDGEMENT

- (1.) Heard learned counsel for the revisionist and Sri K.N. Singh for the opposite party, Pradeep Kumar in both the revisions.
(2.) Both these revisions have been filed by the same person and arise out of JSCC Suit No.8 of 2014. This suit was filed by one Ramesh Chandra seeking eviction of his tenant Dilip Kumar.
(3.) Ramesh Chandra, the plaintiff died on 06.10.2014. Upon his death, the opposite party 1/1 Pradeep Kumar filed a substitution application claiming on the basis of a will executed by Ramesh Chandra in his favour. This application was numbered as as 15 Ka.;


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