Gajju Ram vs . Jindu Ram Through His Lrs.
2022 Latest Caselaw 8681 HP

Gajju Ram vs. Jindu Ram through his LRs.

RSA 128 of 2007

19.10.2022 Present: None for the parties.

.

CMP No.14707 of 2022

By way of communication dated 02.09.2022,

which has been registered as CMP No.14707 of 2022,

Additional District Judge, Hamirpur, Himachal Pradesh,

to whom case at hand was remanded back vide judgment

dated 13th July, 2018, passed by this Court in RSA

No.128 of 2017, has informed this Court that

respondents No.1(b) Dharam Singh son of late Shri Jindu

Ram, 1(c) Karam Singh son of late Shri Jindu Ram,

respondent No.4 Sukhia Ram son of Shri Sunahaki Ram

and appellant Gajju Ram son of Shri Nauranga have died

on 07.11.2017, 24.02.2019, 12.08.2019 and 30.09.2021

respectively, i.e. during the pendency of appeal before this

Court and as such, question of substitution of LRs of the

aforesaid deceased persons and abatement, if any, is to

be decided by this Court.

Vide order dated 09.03.2022, the application

being CMP(M) No.1019 of 2019, for bringing on record the

legal representatives of deceased respondent No.1(b)

Dharam Singh, was allowed by this Court and the legal

representatives were ordered to be taken on record.

Thereafter, on 27.06.2022, in terms of judgment dated

13.07.2018, the matter was remanded back to the Court

of Additional District Judge, Hamirpur.

Gajju Ram vs. Jindu Ram through his LRs.

RSA 128 of 2007

.

So far as steps for bringing on record legal

representatives of appellant as well as respondents

No.1(c) and 4 are concerned, the same were to be taken

by their learned counsel as they were duly represented by

them.

r Learned counsel earlier appearing for all the

parties state that they have no instructions from their

clients and pray that notices be issued to them.

In view of above, let Court notice(s) be issued

to the concerned appellant as well as respondents

returnable within four weeks.

     October 19, 2022                      (Sandeep Sharma)
       (aks)                                    Judge