Madhya Pradesh High Court
Bharat Lal & Ors vs Daras Ram & Ors on 30 March, 2015
FA-292-2002
(BHARAT LAL & ORS Vs DARAS RAM & ORS)
30-03-2015
There is noncompliance of order dated 13.9.2010 whereby, direction was issued for impleadment of
legal heir of respondent no.1 (sole plaintiff).
Let the same be done within a period of 15 days failing which the appeal shall stand abated so far as to plaintiff (respondent no.1.).
(SANJAY YADAV) JUDGE