- (1.) CM No.1180-C/2012 seeking exemption from filing certified copies of Annexures A/1 and A/2 is allowed subject to all just exceptions.
(2.) CM No.1181-C/2012 has been filed under Order 22 Rules 2 and 3 read with Section 151 CPC for bringing on record the legal heir of appellant Gurdial Singh, who is stated to have died on 15.12.1991 after the admission of the present appeal on 17.7.1990. Copy of his death certificate is attached as Annexure A/1 with the application. The applicant-Mehar Singh son of Jeon Singh, resident of Village Alipur, Tehsil and District Mohali is claiming himself to be impleaded as legal heir of Gurdial Singh on the basis of a registered Will dated 26.10.1988 in his favour. Copy of the registered Will, Annexure A/2 is executed by said appellant no.1 Gurdial Singh @ Dayal Singh, who is stated to be unmarried and died issueless.
(3.) Notice of the application to counsel for respondents-defendants.;