Prem Chand (Deceased) And 3 Othrs. vs Charat Kumar Bansal
2017 Latest Caselaw 8138 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 
Civil Misc. Application No. 409721 of 2017
 
IN
 

 
Case :- SECOND APPEAL DEFECTIVE No. - 472 of 2017
 

 
Appellant :- Prem Chand (Deceased) And 3 Othrs.
 
Respondent :- Charat Kumar Bansal
 
Counsel for Appellant :- Jagdish Prasad Mishra,Prem Prakash Chaudhary
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the appellants and perused the record.

Learned counsel for the appellants submits that the sole defendant/ appellant- Prem Chand has died on 6.9.2017 after decision of civil appeal by the lower appellate court leaving behind appellant nos. 1/1 and 1/2 as his heirs and legal representatives. Since the property in dispute has devolved upon the appellants and are aggrieved by the impugned judgement, hence, they may be permitted to file this second appeal.

Civil Misc. Application No. 409721 of 2017 filed under Chapter 8 Rule 1 of High Court Rules is allowed.

Office is directed to allot the regular number to this appeal.

Put up on 5.1.2018 as unlisted for hearing on the point of admission.

Order Date :- 19.12.2017

Gss