Supreme Court of India
Ghafoor Ahmad Khan vs Bashir Ahmad Khan (Dead) By Lrs. on 8 November, 1982
Equivalent citations: AIR1983SC123, 1982(2)SCALE1372, (1982)3SCC486, 1982(14)UJ829(SC), AIR 1983 SUPREME COURT 123, 1983 SCC 18 1982 UJ (SC) 829 (1), 1982 UJ (SC) 829 (1)
Bench: Baharul Islam, V.D. Tulzapurkar
ORDER
After hearing counsel for the respondents we are not satisfied with the High Court's Order directing that the appeal has abated and is, therefore, dismissed; that order cannot be sustained. This is not a case where on the death of the sole respondent his heirs are sought to be brought on record. During the life time of the sole respondent there was a transfer of the property (subject-matter of appeal) by way of a gift to his wife. In other words it is a case of devolution of interest and the case falls under Order XXII, Rule 10 C.P.C. and there will be no question of abatement. We, therefore, direct that the transferee be brought on the record. The appeal is remitted to the High Court and the same be heard and disposed of in accordance with law.