Madhya Pradesh High Court
Jagdish Singh vs Ram Narayan Kotwar on 4 October, 2017
THE HIGH COURT OF MADHYA PRADESH
SA-1604-2008
(JAGDISH SINGH Vs RAM NARAYAN KOTWAR)
04-10-2017
Parties through their counsel.
Heard on IA No.2006/2015 which is an application under Order 22 Rule 4
of CPC for bringing on record the legal representatives of deceased
respondent No.6-Buddhsen Kotwar.
On due consideration, the I.A. is allowed. Let the proposed L.Rs of the deceased respondent No.6-Buddhsen Kotwar be brought on record.
Also heard on IA No.13336/2017 which is an application under Order 22 Rule 2 of CPC for deleting the name of the deceased respondent No.1(A)-Horilal Kotwar on the ground that he died issueless and there is no legal representative.
Appellant is permitted to delete the name of respondent No.1(A) at his own risk.
Let the necessary correction in the cause-title be done within a period of two weeks.
(PRAKASH SHRIVASTAVA) JUDGE anand