Himachal Pradesh High Court
Karam Dev And Ors. vs . Ranjeet Singh And on 18 December, 2025
Karam Dev and Ors. Vs. Ranjeet Singh and Ors.
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RSA No.478 of 2018 18.12.2025 Present: Ms. Deepmala Sharma, Advocate, vice Mr. Varun Chandel, Advocate, for the appellants and proposed LRs of deceased appellant No.6.
Mr. Neeraj Gupta, Sr. Advocate with Mr.Pranjal Munjal, Advocate, for respondents No.2 and 3.
of None for respondents No.4, 5 and 45(d).
rt Mr. Praneet Gupta, Advocate, for respondents No.47 and 49.
CMP(M) Nos.1936 and 1937 of 2024 No reply is intended to be filed on behalf of the non-applicants. Non-applicants have no objection, if in case the present application is allowed and the legal heirs of deceased appellant No.6 are ordered to be brought on record.
Appellant No.6 is stated to have died on 11.08.2024. The same is evident from the death certificate appended along with the present application (CMP(M) No.1937 of 2024). The details of legal heirs are given in para 2 of the application and same are strictly in consonance with the Parivar Register appended along with CMP(M) No.1937 of 2024. From a perusal of the Parivar Register, it is evident that other than the two legal heirs detailed in para 2, widow of deceased appellant No.6 one Smt. Rameshwari Devi, whose name is provided in the Parivar Register, is also ordered to be brought on record.
::: Downloaded on - 18/12/2025 20:42:30 :::CISThe right to sue survives in the said legal heirs of deceased appellant No.6.
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For the sufficient cause shown in CMP(M) No.1936 of 2024, delay in bringing on record legal heirs of deceased appellant No.6 is condoned and abatement, if any is set aside. Applications are allowed and the legal heirs of of deceased appellant No.6 are ordered to be brought on record. rt Amended memo of parties be filed within a period of two weeks. Power of Attorney on behalf of newly added appellants including Smt. Rameshwari Devi, widow of deceased appellant No.6, be also filed in the meanwhile.
Application stands disposed of.
CMP(M) No.1466 of 2025No reply is intended to be filed on behalf of the non-applicants. Non-applicants have no objection, if in case the present application is allowed and the legal heirs of deceased respondent No.27 are ordered to be brought on record.
Respondent No.27 is stated to have died on 20.11.2024. The same is evident from the death certificate appended along with the present application. The details of legal heirs are given in para 2 of the application. The right to sue survives in the said legal heirs of deceased respondent No.27.
::: Downloaded on - 18/12/2025 20:42:30 :::CISFor the sufficient cause shown in the application delay in bringing on record LRs of deceased .
respondent No.27 is condoned and abatement, if any is set aside. The legal heirs of deceased respondent No.27, are ordered to be brought on record.
Amended memo of parties be filed within two of weeks. Application stands disposed of.
rt RSA No.478 of 2018On taking steps within three days, issue notice to the newly arrayed respondents No.27(a) and 27(b), returnable on or before the next date of hearing. List after the ensuing winter vacation.
(Bipin C. Negi) Judge 18th December, 2025 (Gaurav Rawat) ::: Downloaded on - 18/12/2025 20:42:30 :::CIS