L. N. MITTAL - (1.) CM No.14990-CII of 2012 Allowed as prayed for. CM No.14991-CII of 2012 Allowed as prayed for. CM No.14992-CII of 2012
(2.) FOR reasons mentioned in the application, which is accompanied by affidavit of counsel, delay of 75 days in re-filing the appeal is condoned. CM No.14993-CII of 2012 This is application for impleading legal representatives of Bhag Kaur one of the legal representatives of original plaintiff No.1-Chanan Singh, since deceased as well as for impleading legal representative of Bachint Singh- plaintiff No.2. It is alleged that Bhag Kaur has left behind the remaining five persons who along with her had been impleaded as legal representatives of her husband- Chanan Singh, since deceased, as mentioned in paragraph 3 of the application whereas Bachint Singh has left behind his son Darshan Singh mentioned in paragraph 5 of the application as their only legal heirs. The application is accompanied by affidavit. Accordingly the application is allowed, subject to all just exceptions and persons mentioned in paragraphs 3 of the application are ordered to be impleaded as legal representatives of Bhag Kaur whereas Darshan Singh mentioned in paragraph 5 of the application is ordered to be impleaded as legal representative of Bachint Singh, since deceased for the purpose of this appeal and they are permitted to file this appeal. SAO No.35 of 2012
(3.) SUIT filed by plaintiffs was decreed by learned Civil Judge (Junior Division), Ludhiana vide judgment and decree dated 01.10.2007. Against said judgment and decree of the trial Court, three first appeals were preferred by different defendants. Learned Additional District Judge, Ludhiana vide judgment dated 22.09.2011 allowed the said appeals and remanded the suit to trial Court for fresh decision after hearing both the parties. Feeling aggrieved, plaintiffs have filed this second appeal.;