BHUPINDER SINGH Vs. MOHAN SINGH
LAWS(P&H)-2006-2-150
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 02,2006

BHUPINDER SINGH Appellant
VERSUS
MOHAN SINGH Respondents

JUDGEMENT

- (1.) VIDE order, under challenge, application of the petitioner to implead him as one of the defendants, in pending suit, was partly allowed by ordering that he be impleaded as legal representative of deceased Ujjagar Singh, on the basis of Will pleaded by him in his favour. It obviously means that he is allowed to defend the suit on the basis of said Will. No case is made out for interference.;


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