Himachal Pradesh High Court
Hpseb & Others vs . Atma Ram & Others Aa on 31 October, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
HPSEB & others vs. Atma Ram & others aa \ 31.10.2022 Present: Mr.Manvender Singh, Advocate,' 'vice'l 'Mr, rae Singh Chauhan, Advocate, for the plicants/ appellants. : < Mr. G.R. Palsra, Advocate: ner the applicants- respondents. aw N nN YS 2 2 CMP Nos. 150786 05079 $F 2022 Copy of Will filed 4 with these applications is taken on record for niggas b exempting the applicant-respondent No.2 from filing: trie English translation thereof. fie "applications are allowed and disposed of. (( \ cine No.10082 of 2022
--this application has been filed for deletion of name pondent No.4 Thakri Devi with further averments that her Copy of legal heir certificate of Thakri Devi has also been placed on record, wherein details of legal heir of Thakri Devi have been recorded with further declaration that on the basis of Will her moveable and immoveable property has devolved upon her son Bhimi Dev.
Copy of Will placed on record also declares that entire moveable and immoveable property of deceased Thakri Devi was to be devolved upon her son Bhimi Dev. In the aforesaid facts and circumstances, this application is allowed and disposed of with observation that amount falling in share of Thakri Devi shall also be released in favour of respondent No.2 Bhimi Dev. :1: Downloaded on_ - 01/11/2022 20:34:21 RFA anon inCls CMP No.10081 of 2022 This application has been filed on behalf of ot respondent No.2 Bhimi Dev for release e amo compensation with further claim that share 0 respon n San No.4 Thakri Devi also be released in his favour... "
Taking into consideration: rato facts and circumstances, noticed by the court canis 'reflected in the order passed in CMP No.10082 of athe. it is 'Apparent that respondent No.2 Bhimi Dev is entitled or ele of amount falling in share of Thakri Devi also... ASS i No" pageten has been communicated for allowing the application: ° \ s _ Considering aforesaid facts and _ circumstances, present application is allowed and amount falling in share of the ON opine respondent as well as _ respondent No.4-Thakri, : ~~ gwith up-to-date interest, in terms of final judgment is bank account, mentioned in para-3 of the application, photocopy of front page of Pass Book whereof has been annexed with this application.
Application stands disposed of. (Vivek Singh Thakur) Judge October 31, 2022 (Purohit)::: Downloaded on - 01/11/2022 20:34:21 3::CIS