- (1.) CM No.8783-C of 2014 This is an application for bringing on record the legal heirs of the deceased-respondent No.3-Surinder Kumar Nagrath. CM is allowed subject to all just exceptions.
(2.) Respondent No.3, Surinder Kumar Nagrath (deceased) died on 21.04.2013 and his legal representatives have been represented by Shri J.S.Yadav, Advocate. Amended memo of parties is also taken on record of the case after impleading the legal representatives of deceased-Surinder Kumar Nagrath in CM No.8783-C of 2014 filed in RSA No.3230 of 2008. RSA No.3230 of 2008
(3.) Vide this common judgment, this Court intends to dispose of the aforesaid two appeals on the basis of compromise entered between the parties. The facts are taken from RSA No.3230 of 2008 titled as "Dr. Lt.Col. S.K.Nagrath & others Vs. Mrs.Veena Vohra and others".;