Punjab-Haryana High Court
Punni Devi & Ors vs Surja Ram & Anr on 7 April, 2016
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
RSA NO.2068 of 2014 (O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RSA NO.2068 of 2014 (O&M)
Date of decision : 07.04.2016
Punni Devi (since deceased) thr. LRs and others
...Appellants
Versus
Surja Ram and another
...Respondents
CORAM: HON'BLE MR. JUSTICE JITENDRA CHAUHAN
Present: Mr. Anil Ksheterpal, Sr. Advocate with
Mr. Saurabh Garg, Advocate
for the appellants.
Mr. R. S. Mamli, Advocate
for respondent No.1.
Mr. Vivek Aggarwal, Advocate
for respondent No.2.
JITENDRA CHAUHAN, J. (Oral)
CM NO.4269-C of 2016 CM is allowed and LRs of appellant No.1-Punni Devi (since deceased) are impleaded as the appellants in the present appeal.
Amended memo of party is taken on record. CM NO.4271-C of 2016 CM is allowed, subject to all just exceptions and appellant No.10-Anu Rani is allowed to enter into a compromise on behalf of appellant No.11.
1 of 2 ::: Downloaded on - 09-04-2016 00:38:34 ::: RSA NO.2068 of 2014 (O&M) 2 CM NO.4270-C of 2016 CM is allowed and Annexure A-1, compromise effected between the parties, is taken on record. Main Case The parties present in the Court, duly identified by their counsel, admit the factum of compromise (Annexure A-1).
Accordingly, the present appeal is allowed in terms of the said compromise.
07.04.2016 (JITENDRA CHAUHAN)
ashok JUDGE
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