L.N.MITTAL, J. - (1.) This is application for impleading legal representatives of Jagdish Chander, defendant No.1 (since deceased). It is alleged that defendant No.1 has left behind his wife, two sons and four daughters, mentioned in Paragraph 3 of the application as his only legal representatives. The application is accompanied by affidavit. Accordingly, the application is allowed subject to all just exceptions and proforma respondent Nos.2 to 8, as mentioned in Paragraph 3 of the application, are ordered to be brought on record as legal representatives of Jagdish Chander, defendant No.1 (since deceased) for the purpose of this appeal. RSA No.5152 of 2012
(2.) Defendant Nos.2 and 3 have filed this second appeal.
(3.) Respondent No.1/ plaintiff Devi Lal filed suit against appellants and proforma respondent Nos.2 to 23 (including predecessors of proforma respondent Nos.2 to 8 and 17 to 23) as defendants for partition of Gair Mumkin suit land measuring 3 kanals 6 marlas alleging that the suit land is joint property of the parties and they have different shares therein as mentioned in the plaint.;