LUISA KHARIAIN Vs. MOSTT. BERONICA KHARIAIN

JUDGEMENT

(1.) This interlocutory application being I.A. No. 2861 of 2017 has been filed by the appellant no. 3 for substitution of deceased Respondent No. 1. As per this interlocutory application ,during pendency of the instant Second Appeal Respondent No. 1 namely Most Beronica Khariain daughter of Late Guju Kharia died on 13/1/2017 leaving behind the following heirs:-

(2.) In this interlocutory application being I.A. No. 2861 of 2017, it has also been mentioned that Performa Respondent No. 2 namely Rajhni @ Rajina Khariain has also expired and a prayer has been made to delete the name of Rajhni @ Rajina Khariain from the cause title. Office is directed to delete the name of Respondent No. 2 namely Rajhni @ Rajina Khariain from the cause title.

(3.) Another interlocutory application being I.A. No. 9452 of 2017 has been filed by Julian Kerkette claiming to be son of the Respondent No. 1, by way of intervention, mentioning therein that he is the sole legal heir of deceased Respondent No. 1.