Himachal Pradesh High Court
Krishan Kumar & Others vs Med Ram & Others. on 3 October, 2023
Krishan Kumar & others versus Med Ram & others.
.
RSA No.607 of 2008 03.10.2023 Present: None for the appellant.
Mr. Surender Verma, Advocate, for the respondents.
of Steps for bringing on record the legal representatives of deceased appellants No.3, 17, 18, 22, 23 & rt 26 have not been filed. The statutory period for bringing on record the legal representatives is 90 days which has expired.
The effect of non-bringing on record the legal representatives is the abatement. The abatement is automatic and does not require any order from the Court.
The only question to be determined is whether the abatement will be partial or the whole, hence, the matter be listed for consideration on the aspect, whether the appeal has abated in part or as a whole after two weeks.
(Rakesh Kainthla) Judge October, 03, 2023 (saurav pathania) ::: Downloaded on - 03/10/2023 20:36:56 :::CIS