Supreme Court of India
Sanjay Kapoor & Anr vs Jagdish Lal Dua (Dead) By Lrs on 6 May, 2008
Bench: Markandey Katju, H.K. Sema
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.7218-7219 OF 2002
SANJAY KAPOOR & ANR. ... APPELLANT
VERSUS
JAGDISH LAL DUA (DEAD) BY LRS. ... RESPONDENTS
ORDER
Heard learned counsel for the appellant. This appeal is directed against the order of the High Court allowing the substitution application. Allowing of substitution application does not create any right. It is open to the appellant to urge all the contentions available to him under the law at the time of hearing of the appeal. It is also open to the appellant to urge that Jagdish Lal Dua is not a legal heir of Bhag Chand @ Subhash Chand.
With the aforesaid clarification, the appeals are dismissed.
............................J. ( H.K. SEMA ) ............................J. ( MARKANDEY KATJU ) NEW DELHI, MAY 06, 2008.