Himachal Pradesh High Court
Ashwanit @ Neta (Deceased) Through Lrs vs . Ranjeet on 13 July, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Ashwanit @ Neta (deceased) through LRs Vs. Ranjeet Singh .
RSA No. 527 of 2019 13.7.2022 Present: Mr.Surinder Saklani, Advocate, for appellants No. 1(a) to 1(d) and appellant No. 2.
Mr.Ajay Sharma, Senior Advocate, alongwith Ms.Kavita Kajal, Advocate, for the respondent.
r to CMP (M) No. 738 of 2021 In response to order passed on previous date, learned counsel for the applicant, under instructions, submits that instructions imparted on previous date that property has been inherited by wife and children of deceased, was incorrect and as a matter of fact property of appellant No. 1 has been inherited by his all four Class-1 legal heirs, i.e. mother, wife and children of deceased and revenue entries have also been changed accordingly. Therefore, it has been submitted on behalf of applicant that instead of three proposed class-1 legal heirs of deceased appellant No. 1, all four class-1 legal heirs are required to be brought on record.
In the aforesaid circumstances, instead of three proposed class-1 legal heirs of appellant No. 1, his all four class-1 legal heirs i.e. Indu Bala (wife), Aditya (son), Sakshi (daughter) and Rameshwari Devi (mother) of deceased are permitted and ordered to be brought on record as appellant Nos. 1(a) to 1(d), respectively.
::: Downloaded on - 14/07/2022 20:03:01 :::CISThe application stands disposed of.
.
RSA No. 527 of 2019Amended memo of parties in terms of order passed in CMP (M) No. 738 of 2021 as well as Power of Attorney on behalf of newly added appellants, as prayed, be filed within three weeks.
r to CMP No. 13131 of 2019 Rejoinder to reply, as prayed, be filed within three weeks.
List after four weeks.
(Vivek Singh Thakur), Judge.
13th July, 2022 (Keshav) ::: Downloaded on - 14/07/2022 20:03:01 :::CIS