- (1.) CM No. 9482-C of 2015 This application has been filed under Order XXII Rules 3 and 11 read with Section 151 of the Code of Civil Procedure, 1908 for impleading the legal representatives of Sant Lal-plaintiff/respondent. Heard. In view of the reasons mentioned in the application, the application stands allowed and persons mentioned in para no.3 of the application are hereby impleaded as legal representatives of Sant Lalplaintiff. R.S.A No. 3863 of 2015(O&M) The present appeal has been preferred against the judgment and decree dated 17.12.2014 passed by learned Additional District Judge, Narnaul, whereby the appeal preferred by appellant-defendant against the judgment and decree dated 09.09.2011 passed by the learned Civil Judge (Jr. Division), Mahendergarh, has been dismissed.
(2.) For the sake of convenience, the status of the parties is being mentioned as in the original suit.
(3.) Deceased-Plaintiff Sant Lal had filed the suit for possession by way of redemption of the mortgage with respect to the dilapidated residential site as detailed and described in the head note of the plaint situated in Mohalla Baluna, Mahendergarh, Tehsil and District Mahendergarh.;