Madhya Pradesh High Court
Ram Chandra & Ors vs Smt.Somvati & Ors on 9 August, 2023
Author: Avanindra Kumar Singh
Bench: Avanindra Kumar Singh
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
SA No. 1234 of 2004
(RAM CHANDRA & ORS Vs SMT.SOMVATI & ORS)
Dated : 09-08-2023
Shri Sanjiv Saxena - Proxy Advocate on behalf of Shri Vibhudra
Mishra - Advocate for appellant.
None for the respondents.
Heard on I.A.No.5037/2017 which is an application under Section 5 of the Limitation Act for condonation of delay. The said application is duly supported by affidavit in this regard.
In view of the grounds mentioned therein, I.A.No.5037/2017 stands allowed. Delay is condoned.
Also heard on I.A.No. 5036/2017, which is an application under Order 22, Rule 9 of C.P.C. for setting aside abatement of appeal against respondent No. 1 and 8.
In view of the grounds mentioned therein, I.A.No. 5036/2017 stands allowed. Abatement of appeal against respondent No. 1 and 8 is set aside.
Also heard on I.A.No. 5034/2017, which is an application under Order 22, R/w 11 of C.P.C. to bring legal representatives of deceased/ respondents 1 and 8 on record. Affidavit in support of application is enclosed.
In view of the grounds mentioned therein, I.A.No.5034/2017 stands allowed.
I.A. No. 7 7 2 0 /2 0 2 2 for bring on record legal heirs of deceased/respondent No. 9 who has expired on12.05.2022.
For the reasons stated in the application, I.A. No. 7720/2022 is allowed. Let necessary amendments in respect of the aforesaid allowed I.A.s be Signature Not Verified Signed by: AKANKSHA MAURYA Signing time: 10-08-2023 11:10:39 2 carried out within a week.
List after one week.
(AVANINDRA KUMAR SINGH) JUDGE Akm Signature Not Verified Signed by: AKANKSHA MAURYA Signing time: 10-08-2023 11:10:39