Himachal Pradesh High Court
Fullan Devi vs . Secretary Hppwd Shimla, H.P. & Ors. on 28 June, 2022
Author: Chander Bhusan Barowalia
Bench: Chander Bhusan Barowalia
Fullan Devi Vs. Secretary HPPWD Shimla, H.P. & Ors.
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RSA No. 93/201628.06.2022 Present: Mr. Aman Parth Sharma, Advocate, for the appellant.
Mr. Shiv Pal Manhans, Addl. AG with Mr. Yudhvir Singh Thakur, Dy. AG, for respondents No. 1 and 2.
Mr. Amit Jamwal, Advocate, for respondents No. 3 and 4.
CMP(M) No. 784/2022 The present application under Order 22, Rules 3 and 9 CPC, read with Section 151 CPC has been maintained by the applicant for bringing on record the legal heirs of appellant, Fullan Devi. As per the applicant, sole appellant has expired on 25.11.2021 and left behind the legal heirs, as mentioned in para 2 of the application, who are required to be brought on record. The application is duly supported with an affidavit, as well as death certificate of the deceased and legal heirs certificate. No reply to the application has been filed, nor intended to be filed.
Heard. As cause to sue still persists in favour of the legal heirs of the deceased appellant, the application is allowed and legal heirs, as mentioned in para 2 of the application are ordered to be brought on record, after setting aside the abatement, if any. The application stands disposed of.
(Chander Bhusan Barowalia) Judge 28th June, 2022 (raman) ::: Downloaded on - 28/06/2022 20:08:05 :::CIS