Himachal Pradesh High Court
Suresh Kumar vs . Pushpa Devi & Ors. on 25 November, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
Suresh Kumar vs. Pushpa Devi & Ors.
.
RSA No. 13 of 2022.
25.11.2022 Present: Mr. Sunikl Mohan Goel and Mr. Dinesh Thakur, Advocates, for the appellants.
Mr. Sanket Sankhyan, Advocate, for respondents No.1 and respondent No. 2(i).
Learned counsel for the appellant has submitted that he is ready to get the name of respondent No.2(ii) deleted from the array of respondents, in view of the compromise already arrived at between the parties. The factum of such compromise has been placed on record through CMP No.16177 of 2021.
The records reveals that this Court has already been cognizant of the factum of compromise and in that background order dated 03.01.2022 was passed. Statements of some of the parties present before the Court on that day were also recorded. However, it has transpired from the record that respondent No.2(i) is a minor and is presently under the guardianship of her aunt, Smt. Pushpa Devi, who is already impleaded as respondent No.1 in the appeal. The perusal of statement made by respondent No.1 Pushpa Devi on 03.01.2022 reveals that the said statement is not on behalf of respondent No.2(i) and is only on her behalf.
In view of this, learned counsel for the appellant seeks time to have instructions. List on 28th November, 2022.
(Satyen Vaidya) Judge.
25th November, 2022.
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