SINGH RAM AND OTHERS Vs. GRAM PANCHAYAT, VILLAGE SITAWALI AND ANOTHER
LAWS(P&H)-2012-8-111
HIGH COURT OF PUNJAB AND HARYANA
Decided on August 02,2012

Singh Ram and others Appellant
VERSUS
Gram Panchayat, Village Sitawali Respondents

JUDGEMENT

- (1.) The sole appellant-plaintiff has died. The application is filed under Order 22 Rule 3 of the Code of Civil Procedure to implead his legal representatives.
(2.) Heard both sides.
(3.) The application is allowed. Registry is directed to carry out necessary amendment in the memorandum of parties. RSA No. 3999 of 2011:;


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