Himachal Pradesh High Court
Balbir Singh vs . Dhani Ram & Ors. on 6 June, 2025
Balbir Singh Vs. Dhani Ram & Ors.
RSA No.619 of 2009 06.06.2025 Present: Mr. Abhishek Verma, Advocate, for the appellant.
Mr. Surya Chauhan, Advocate, for the proposed LRs of deceased respondent No.1. Mr. Onkar Jairath, Advocate, for respondents No.2 and 3.
Mr. B.N. Sharma, Addl. Advocate General, for respondent No.5.
CMP(M) Nos.846 and 847 of 2025 Mr. Surya Chauhan, Advocate, appears and waives service of notice on behalf of the proposed LRs of deceased respondent No.1.
No reply is intended to be filed on behalf of the legal heirs of deceased respondent No.1 and other non- applicants. Heard counsel for the parties and perused the pleadings.
Respondent No.1 is stated to have died on 26.02.2013. Details of legal heirs of deceased respondent No.1 have been given in para 3 of CMP(M) No.846 of 2025. Right to sue survives in the legal heirs of deceased respondent No.1.
For the sufficient cause shown in CMP(M) No.847 of 2025 delay in bringing on record LRs of deceased respondent No.1 is condoned and abatement if any is set aside. Legal heirs of deceased respondent No.1 are ordered to be brought on record. Amended memo of party filed along with CMP(M) No.846 of 2025 is ordered to be taken on record, if in order.
Applications stand disposed of. RSA No.619 of 2009 Power of Attorney on behalf of newly added respondents be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge 06th June, 2025 (Gaurav Rawat)